POBATHI AGENCIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed u/S. 397 read with S. 401, Cr.P.C. by the petitioner against the order dated 18-2-1991 of the VI Additional C.M.M. Bangalore, in P.C.R. of M/s. Probathi Agencies v. G. N. Jayakumar.

(2.) I have heard the learned counsel for the petitioner and the learned Government Pleader and perused the records of the case.

(3.) This petition is admitted.