S. SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of the parties, it is taken up for final disposal.

(2.) Heard Sri Sabeel Ahmed, learned counsel for the petitioners and Sri Praveen Uppar, learned High Court Government Pleader for the respondents - State and perused the records.

(3.) This petition is filed under Sec. 482 Cr.PC, with the following prayer: