LAKSHMISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Chandan B.K. for Smt. Sruti C Chaganti, learned counsel for the petitioner and Sri. Vishwamurthy S, learned HCGP for the first respondent-State and perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: