HUSENSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. Shivanand Malashetti, learned counsel for the petitioner, Smt. Gir ij a S. H iremath, learned H igh Court Government Pleader for respondent No.1 and Shri. S. B. Doddagoudar, learned counsel for respondent No.2. Perused the records.

(2.) The present petit ion is filed under Sec. 482 of Cr.P.C. with the following prayer:

(3.) The petitioner is facing the charges for the offences punishable under Ss. 406 and 420 of I PC which is now pending in C.C. No.834/2022 on the file of learned Principal Civil Judge and JMFC, Bailhongal.