SHAILESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have challenged the Order dated 28.04.2011 passed by the learned Magistrate and confirmed in the revision by the learned Addl. Sessions Judge, Gulbarga.

(2.) The facts relevant for the purpose of this petition are as under:

(3.) I have heard the learned counsel for the petitioners and also the learned Addl. State Public Prosecutor.