SUNIL B. N. Vs. STATE

JUDGEMENT

(1.) Heard Sri Suyog Herele E, learned counsel for the accused/petitioner and Sri V.S. Vinayaka, learned High Court Government Pleader for the respondent - State. Perused the records.

(2.) This Petition is filed under Sec. 439 Cr.P.C., with the following prayer:

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