K. VIVEKANANDA PAI Vs. RAJANI MADHAVA. S. BHAT

JUDGEMENT

(1.) Looking to the facts and circumstances of the case, issuing notice to respondent is dispensed with.

(2.) This petition filed by the petitioner under Sec. 482 of Cr.P.C for setting aside the order of dismissing the application under Sec. 311 of Cr.P.C filed by the petitioner accused in C.C.No.291/2020 on the file of V JMFC, Mangalore, Dakshina Kannada.

(3.) Heard the arguments of learned counsel for petitioner. Issuing notice to respondent is hereby dispensed with.