GAJANAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. by the respondents No.4 to 14 in D.V.C.No.914/2016 on the file of Additional Civil Judge and JMFC, Gangavati.

(2.) Heard Sri. K.L. Patil as well as Sri. G.R. Turamari, learned counsel for respondent No.2 and learned HCGP for respondent No.1 through V.C.

(3.) The brief facts which are necessary for the disposal of the petition are as under: