BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matters are listed for hearing on interlocutory application, with the consent of both parties, it is taken up for final disposal.

(2.) Heard Sri.Shivasai M Patil, learned counsel for the petitioner and Sri.Neelendra D Gunde on behalf of Sri.Santosh B Mane and learned High Court Government Pleader for the respondents.

(3.) These petitions are filed under Sec. 482 of Cr.P.C. with the following prayer: