GURUDATH K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED HCGP accepts notice on behalf of first respondent. Sri D.R. Basavarajappa, learned advocate filed appearance for second respondent.

(2.) WITH the consent of learned advocates on both sides, the case is taken up for final hearing.

(3.) C .Misc. No. 313/2012 filed by the second respondent against the petitioner in the Court of II Additional Metropolitan Magistrate/Traffic Court at Bangalore was dismissed on 20.9.2014.