MAHESH H C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. B. V. Manje Gowda, learned counsel for Sri. Chandrshekara K.A., learned counsel for the petitioner and Sri. S. Vishwamurthy learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

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