ANASUYA Vs. RUDRAPPA BHIMARAYAPPA SOPIN

JUDGEMENT

(1.) Heard Sri Vitthal S. Teli, learned counsel for the petitioner and learned counsel Sri. R.H.Angadi for respondent Nos.1 to 7 and learned High Court Government Pleader Smt.Girija S. Hiremath for the respondent-State. Perused the records.

(2.) The present petitions are filed under Sec. 439(2) of Cr.P.C with the following prayers:-

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