NAYAR KRISHNA PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent No.1. Considering the facts and circumstances of the case, issuing notice to respondent No.2 is dispensed with.

(2.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C for quashing the order dtd. 22/3/2023 on the application filed by the petitioner under sec. 231 (2) of Cr.P.C in S.C.No.944/2020 passed by the LIII Addl. City Civil and Sessions Special Judge, Bengaluru.

(3.) Heard learned counsel for petitioner and learned HCGP.