SHIVAYOGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Gourishankar H. Mot, learned counsel for the petitioners, Sri.Santosh D Nargund, learned counsel for respondent No.2 and learned High Court Government Pleader for the respondent No.1 - State.

(2.) Though the matter is listed for admission, by consent of the parties, it is taken up for final disposal.

(3.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer: