SAMEER DINAKAR BHOLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 19/6/2019 passed by the LVI Additional Chief Metropolitan Magistrate, Bengaluru rejecting the application of the petitioner seeking his discharge from the proceedings in C.C.No.26612 of 2017 for offences punishable under Ss. 420 and 354(A) of the IPC.

(2.) The brief facts as projected by the prosecution are as follows:

(3.) Heard Sri. Anand.B.Muddappa, learned counsel appearing for the petitioner and Smt. K.P.Yashodha, learned High Court Government Pleader appearing for respondent No.1.