STATE OF KARNATAKA Vs. MURALI BOLAR

JUDGEMENT

(1.) Heard learned HCGP for the petitioner-State and learned Senior counsel Sri. B.L. Acharya, for the respondent/accused No.3.

(2.) The petitioner has filed this revision petition under Sec. 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') to set aside the order dtd. 17/12/2015 passed in Crl.RP.No.189/2011 by IV Addl. District and Sessions Judge, Dakshina Kannada, Mangaluru.

(3.) For the sake of convenience, the parties are referred as per their rankings before the trial Court. The revision petitioner is the 'complainant- State' and the respondent is 'accused No.3'.