GANAPATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Jagadish Patil, learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(2.) This petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

(3.) Brief facts of the case are as under: In respect of gold that has been stolen away by the main accused, the present petitioner has been arraigned as accused in the charge sheet by alleging that the petitioner is the receiver of stolen property weighing 70 grams gold and 40 grams silver small ornaments.