SHARANARADDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. K. L. Patil, learned couns el for the petitioner and Smt. Girija S. Hiremath, learned High Court Government Pleader for the respondent-State. Perused the records.

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

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