HANUMANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri B.C.J nanayyaswami, learned counsel for the petitioners and Smt.Girija S.Hiremath, learned High Court Government Pleader for the respondent. Perused the records on admission.

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

(3.) Brief facts of the case are as under: