BHIMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ishwar Raj S. Chowdapur, learned counsel for the petitioner and Smt. Maya T.R., learned High Court Government Pleader.

(2.) The present petitioner is accused No.2 who is the father of the Shivanagouda who has been apprehended by the raid team on the spot.

(3.) The present petition is filed under Sec. 438 of Cr.P.C., with the following prayer: