N. VENKATESH Vs. SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard Smt.V.Vidya, learned counsel for the petitioner, learned HCGP for respondent No.1 and Sri Sabeel Ahmed, learned counsel for respondent No.2. 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.