SRINIDHI.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. S.Raghunatha Gowda, learned counsel for the petitioner and Sri. H.S.Shankar, learned High Court Government Pleader for respondent.

(2.) The statement of objections filed by learned High Court Government Pleader is taken on record.

(3.) The present petition is filed by accused No.1 under Sec. 438 of the Cr.P.C. with the following prayer;