RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.804/2022. The petitioner is the accused No.2 in the said proceedings.

(2.) Heard the learned counsel Smt. Pooja Savadatti appearing for petitioner and the learned HCGP Shri V.S. Kalasurmath appearing for respondent No.1.

(3.) Facts in brief, germane are as follows: