CHANDBI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sanjay S.Katageri, learned counsel for the petitioners, Smt.Girija S.Hiremath, learned HCGP for respondent No.1 and Sri. Gouri Shankar Mot, learned counsel for respondent No.2.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) Though the matter is listed for admission by consent of the parties, it is taken up for final disposal.