RAKSHITH KUMAR Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused under Section 482 of Cr.P.C. praying to quash the order dated 04.03.2014 and 28.04.2015 passed by the Principal senior civil Judge, JMFC, Gubbi, Tumkur in C.C. No.134/2014.

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

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