KHANDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Srinand A Pachhapure, learned counsel for the petitioner, Sri.Vijay M Malali, learned counsel for respondent No.2 and Sri.Ramesh Chigari, learned High Court Government Pleader for respondent No.1-State.

(2.) Though this petition is listed for admission, with the consent of the parties, it is taken up for final disposal.

(3.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer: