HANUMANTHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Gangadhar J.M., learned counsel for the petitioners, learned HCGP for respondent No.1 and Sri M.Amaregouda, learned counsel for respondent No.2. Perused the records on admission.

(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.