SAGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Manure Ashok Kumar, learned counsel for the petitioner and Smt. Maya T.R., learned High Court Government Pleader.

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

(3.) Upon a complaint lodged by ASI, Traffic police Bidar, a case came to be registered in Crime No.108/2019 for the offences punishable under Ss. 279 of IPC and under Ss. 180, 181(3) and 199 of Indian Motor Vehicles Act.