OM SUMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for the respondent-State. Though this matter has come up for admission and hearing on I.A.No1/2021, with the consent of learned counsel for the parties, the matter is heard finally.

(2.) The petitioner has filed this petition under Sec. 482 of Cr.P.C., challenging the order passed by the LX Additional City Civil and Sessions Judge, (CCH-61), Bengaluru (hereinafter referred to as 'the trial Court' for short) in S.C. No.39/2019 for having dismissed the application filed by the petitioner under Sec. 227 of IPC.

(3.) Heard the arguments of learned counsel for the petitioner and learned HCGP for the respondent - State and perused the material on record.