MOHAMMAD HASSAN SIDDIKI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ameet Kumar Deshpande, learned Senior Counsel for the petitioners and learned High Court Government Pleader for respondent No.1 and Sri M.Anand Kumar, learned counsel for Sri P.S.Malipatil, learned counsel for respondent No.2.

(2.) The present petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

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