YATHISH J.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Sudhir Kumar, learned counsel for petitioners and learned High Court Government Pleader for the respondent -State and perused the records.

(2.) Accused Nos.2 and 3 have filed a petition under Sec. 439 of Cr.P.C with the following prayer:

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