SHRIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Manoj Bikkannavar, learned counsel for the petitioners and Sri.K.L.Patil and learned High Court Government Pleader for the respondents.

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

(3.) Petitioners were accused before the trial Magistrate in C.C.No.103/2013 on the file of the III Additional Senior Civil Judge and CJM, Dharwad facing charges for the offence punishable under Sec. 304A read with 34 of IPC .