RAGHU HONNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for the respondent-State.

(2.) Heard learned counsel appearing for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) This petition is filed under Sec. 482 of the Code of Criminal Procedure with the following prayer :-