BASAVARAJU Vs. STATE

JUDGEMENT

(1.) Learned HCGP takes notice for the respondent.

(2.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C for setting aside the order of dismissal of the application filed under Sec. 311 of Cr.P.C. by the petitioner before the trial Court in Spl.C.C.No.6/2020.

(3.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.