BHARAT VENKATACHALA Vs. J. K. CHANDRASHEKHAR

JUDGEMENT

(1.) Looking to the facts and circumstances of the case issuing notice to respondent is dispensed with.

(2.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C for quashing the order passed by the trial court in C.C.No.8722/2016 pending on the file of VI ASCJ & ACMM, Bengaluru dtd. 1/10/2021 for having rejected the application filed by the petitioner under Sec. 311 of Cr.P.C. and the same confirmed by the 67th Additional City Civil and Sessions Judge, Bengaluru in Crl.R.P.No.354/2021.

(3.) Heard the arguments of learned counsel petitioner.