KHAJAMABI SAYYAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. Sachin C. Angadi, learned counsel for the petitioner and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent.

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

(3.) The brief facts of the case are as under :- Son of the petitioner by name Riyazasab S/o. Maibubsab Sayyad @ Bandagisayyad faced a criminal case pending in S.C. No.45/2018 for the offences punishable under the provisions of Ss. 323, 324, 341, 395, 504, 302 and 506 read with Sec. 149 of IPC. On contest, the case ended with an acquittal.