KOTRAVVA SOMAPPA MUDAGAL Vs. BADARINARAYANA NANDKISHORE LADDA

JUDGEMENT

(1.) This writ petition arises from a judgment dated 22.01.2013 passed by alearned Single Judge in Criminal Appeal No.2550/2012. Challenge is to the orders passed on 30.01.2013 and 31.01.2013, under the caption "Order on Being Spoken To" directing the Registrar General to conduct an enquiry.

(2.) The case of the petitioner, in brief, could be stated as under:-

(3.) We heard Mr.V.M.Sheelvanth, learned advocate for the petitioner and Smt.K.Vidyavathi, learned AGA for respondent No.10 and perused the writ petition record, the record of Criminal Appeal No.2550/2012 and also the record of C.C. No.2503/2008.