SHAHNAWAZ HASHMI SIDDIQUI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this court seeking to set aside the order dtd. 11/5/2023 passed by the II JMFC, Hubballi in Keshwapur Police Station crime No.42/2023 by allowing the application filed by the petitioner under Ss. 451 ad 457 of Cr.P.C.

(2.) Learned counsel would also take this court through the order passed in Crl.P.No.671/2010 dtd. 21/10/2013, wherein the Co-ordinate Bench of this Court, holds as follows:

(3.) In the light of the aforesaid judgment and the issue being similar, the following: