VENKATESH Vs. STATE

JUDGEMENT

(1.) APPLICATION filed by the petitioner, in S.C. No. 646/2003 under Section 311 of Cr.P.C. having been dismissed by the Presiding Officer, FTC -X, Bangalore City on 6.11.2014, this petition was filed to quash the said order and to allow the said application.

(2.) HEARD Sri B. Basavaraju, learned Advocate and perused the record.

(3.) IN Nisar Khan alias Guddu and Others v. State of Uttaranchal reported in : (2006) 9 SCC 386, Apex Court has held as follows: - -