NAGARAJ H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri D.L.Ladkhan, learned couns el for the petitioner s, Smt.Girija S.Hiremath, l earned HCGP for respondents No.1 to 3 and Sri J.S.Shetty, learned cou nsel for respondent No.4. Per used the records.

(2.) The pres ent petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :-