SUBHAN SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. M Partha, learned counsel for the petitioner and Sri. Mustakeem Alam, learned counsel for the complainant and Sri. Rahul Rai K., learned High Court Government Pleader for the respondent-State.

(2.) This petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

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