UPENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Avinash A. Uplaonkar, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader and Sri R.V.Nadagouda, learned counsel for respondent No.2.

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

(3.) Brief facts which are necessary for disposal of the petition are as under: