K.R.CHANDRASHEKAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed by petitioner-accused under Section 482 of Cr.P.C. to quash the order dated 25.9.2019 passed by First Additional Civil Judge and JMFC, Maddur, in C.C.No.177/2005.

(2.) I have heard the learned counsel for the petitioner- accused and the learned High Court Government Pleader for the respondent-State.

(3.) Though this case is listed for admission, with consent of the learned counsel appearing for the parties it is taken up for final disposal.