MOHAMMED NAZEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shivasharana Reddy, learned counsel for the petitioner and Smt. Maya T.R., learned High Court Government Pleader.

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

(3.) The accused/petitioner is charged with offences punishable under Ss. 448, 379, 511 and 308 of IPC.