SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt.Archana A.Magadum, learned cou nsel for the petitioners, Smt.Girija S.Hiremath, learned High Court Gover nment Pleader for respondent No.1 and Sri. Harshawardhan M. Patil, learned counsel for respondent No.2.

(2.) These two petiti ons are filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) Brief facts which are necessary for disposal of these petitions are as under: