K. VEERABHADRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Santosh B.Malligawad, l earned cou nsel for the petitioners and Smt.Girija S.Hiremath, learned HCGP for respondent No.1. Perused the records.

(2.) The pres ent petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) Though the matter is listed for admission by con sent of the parties, it is taken up for final disp osal.