SRINATH K. M. Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) Witnesses not present. Memo filed with the statement of accounts. Hence, the presence of the witnesses is dispensed with.

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

(3.) Heard Sri B. Ramesh, learned counsel for the petitioner, Sri R.K.Mahadeva, learned counsel for the defacto complainant and Sri Rahul Rai K., learned High Court Government Pleader for the respondent-State.