RAMESH BABU V. M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for the respondent-State.

(2.) This petition is filed by the petitioner- accused No.6 under Sec. 482 of the Code of Criminal Procedure, 1973 (' Cr.P.C .' for short) for setting aside the order passed by the III Additional District and Sessions Judge, Tumakuru in Crl.Misc.No.514/2022 dtd. 26/4/2022 for having dismissed the application filed by the petitioner for release of the mobile phone i.e. Samsung Galaxy Note - 20 Ultra 5.G. model, under Sec. 451 read with Sec. 457 of the Cr.P.C.

(3.) Heard the learned counsel for the petitioner.