BHOJARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri.Vinod Prasad, appearing for the petitioner, the learned HCGP Smt.K.P.Yashodha for respondent No.1 and the learned counsel Sri.Swarnith Satya Prasad, appearing for respondent No.2.

(2.) The petitioner is before this Court calling in question an order dtd. 9/3/2020 passed in Crl.R.P.No.772/2019 rejecting the revision petition where the petitioner had sought his discharge from the array of charges.

(3.) The facts in brief, germane for a consideration of the lis are as follows: The petitioner was a counsel who represented a litigant in W.P.No.37558/2009, in which, the claim is that this Court had passed an order directing the petitioner therein not to be dispossessed for fifteen days. When this came to be verified by the respondent, it was noticed that no such order was passed but the communication by fax had emanated from the petitioner to one Mr.Ramesh.