SANJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ganesh Naik, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader for respondent No.1. There is no representation on behalf of respondent No.2.

(2.) The present petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

(3.) Brief facts which are necessary for disposal of this petition are as under: