MALLIKARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt. D eepa Pavan D oddatti, learned counsel for the petit ioner and Smt. Girija S. Hiremath, learned High Court Government Ple ader for respondent. Perused the records.

(2.) The present petit ion is filed under Sec. 482 of Cr.P.C. with the following prayer:

(3.) The petitioner has been arraigned as accused No.2 in the pending criminal case in C.C. No.55/2020 for the offence punishable under Sect ions 489(C), 489(D ) and 149 of IPC .