BABUGOUDA MALLANGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. Kushal V. Bolmal, learned counsel for the petitioner and Smt. Gir ija S. H iremath, learned H igh Court Government Pleader for respondent No.2. Shri. P. G. Naik, learned counsel for respondent No.2 absent. Perused the impugned order.

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

(3.) Notice of 'B' final report was given to the compla inant and he filed a protest petition. After recording the sworn statement, the Trial Court passed the impugned order which reads as under: