ANIL PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel, Sri Ravi K. Anoor, representing Sri Avinash A. Uplaonkar, learned counsel for the petitioners and the learned High Court Government Pleader.

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

(3.) On hearing the parties, learned High Court Government Pleader agrees with the submission of the counsel for the petitioners that the learned trial Magistrate has not followed the procedure as is contemplated under Sec. 202 of Cr.P.C., in view of the fact that accused is residing outside the territorial jurisdiction of the Court.