BALESHWAR PRASAD TOMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Avinash A Uplaonkar, learned counsel for the petitioner and learned High Court Government Pleader for the respondents . Perused the records on admission.

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

(3.) Though the matter is listed for admission by consent of the parties, it is taken up for final disposal.