SARITHA REDDY, W/O. T. UDAY KUMAR REDDY Vs. STATE OF KARNATAKA, BY J.P. NAGAR POLICE STATION. BANGALORE AND OTHERS

JUDGEMENT

(1.) THIS petition is filed seeking to set aside the Order dated 23.11.2011 passed Dy the II Addl. Chief Metropolitan Magistrate, Bangalore in C.C.No. 22977/2005.

(2.) HEARD Sri.Tomy Sebastian, learned counsel for the petitioner. Sri.Satish R.Girji, learned High Court Govt. Pleader for Respondent No. 1 and M/s.G.Jayaraj and Associates for Respondents 2 to 7.

(3.) LEARNED counsel for the accused had filed objection to the said application ant by Order dated 23.11.2011, learned Magistrate has rejected the said application.