G. SURESH Vs. MANJUNATH B.

JUDGEMENT

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

(2.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the order of issuing FLW by the trial Court in Crl.Misc.No.50/2022 under Sec. 357 and 421 of Cr.P.C., pending on the file of the Senior Civil Judge and JMFC, Pavagada, Tumakuru.

(3.) Heard the learned counsel for the petitioner and learned counsel for the respondent.