G. BHARAT KUMAR JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1-State.

(2.) This petition is filed for quashing the FIR in Crime No.277/2017 registered by the Jayanagar Police Station, Bengaluru.

(3.) Learned counsel for the petitioners submits that the charge-sheet has already been filed.