SANGAPPA Vs. ASSISTANT COMMISSIONER BIJAPUR DISTRICT

JUDGEMENT

(1.) THE petitioner is before this Court praying for quashing the notice dated 12-1 -2004 bearing No, VPC/cr-18/2003-04 (Annexure-A) on the file of the first respondent.

(2.) RESPONDENT 1 is represented by Sri H. B. Narayan, learned High Court government Pleader.

(3.) NOTICE to respondent 2 is dispensed with.