AJIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ravi K. Anoor, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader.

(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 with the consent of the parties, the same is taken up for final disposal.