MADHURAJA RAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri M. Devaraja, learned counsel for the petitioners and Sri V.S. Vinayaka, learned High Court Government Pleader for the respondent-State and perused the records.

(2.) This petition is filed under Sec. 438 Cr.PC, with the following prayer:

(3.) Brief facts of the prosecution case are as under: