DEVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri H.P.Leeladhar, learned counsel for the petitioners and Smt.Girija S.Hiremath, learned High Court Government Pleader for the respondent- State. Peru sed the records.

(2.) The pres ent petition is filed under Sec. 438 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :-