RENUKARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Kulkarni Shrinath Gururaj, learned counsel for the petitioner and Smt.Girija S.Hiremath, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:-

(3.) The brief facts of the case are as under:-