GANGADRAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in the subject petition call in question a notice dtd. 22/10/2019 issued by respondent No.2 under Sec. 145 of the Cr.P.C.

(2.) Heard Sri.Suyog Herele.E., learned counsel appearing for petitoners and Sri.K.S.Abhujith, learned High Court Government Pleader for respondent Nos.1 and 2.

(3.) The learned counsel for petitioners would place reliance upon the judgment rendered by the Apex Court in the case of RAM SUMER PURI MAHANT V. STATE OF U.P. AND OTHERS,1985(1) SCC 427. wherein the Apex Court has held as follows: