MAHANTESH BHEEMAPPA HALOLLI Vs. MANJUNATH SATHYAPPA KUNDAGOL

JUDGEMENT

(1.) Heard Sri.D.V.Pattar, learned counsel for the petitioner and Sri.N.L.Batakurki, learned counsel for the respondent.

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

(3.) Brief facts of the case are as under: Petitioner is the accused in respect of an offence punishable under Sec. 138 of N.I. Act which is now pending in C.C.No.248/2020. Accused filed an application under Sec. 245 of Cr.P.C. seeking discharge of the accused from the alleged offence. The said application on contest came to be rejected. Challenging the same, the petitioner accused is before this Court.