KAVITHA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Harshavardhan, learned counsel for the petitioner; Sri. Vishnumurthy, learned counsel for respondent Nos. 2 and 3; and Sri. Vishwamurthy, learned High Court Government Pleader for respondent No. 1- State and perused the records.

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

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