NAGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ashok B. Mulage, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader. Respondent No.2 served but no representation on behalf of respondent No.2.

(2.) Brief facts which are necessary for disposal of the petition are as under:

(3.) Based on the report, police registered a case as aforesaid and conducted detailed investigation and filed chargesheet. During the course of investigation, accused/petitioner has been arrested and sent to judicial custody.