M.C. NARAYANA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed challenging the rejection of an application under Section 227 of the Code of Criminal Procedure, 1973, (Hereinafter referred to as the 'Cr.P.C., for brevity), by the Court of the Special Judge, Bangalore Urban District, Bangalore.

(2.) THE facts of the case are as follows:

(3.) THE learned counsel for the respondent has, however, contended that even if the materials referred to above are reexamined, there are grey areas, which would require to be adjudicated and hence, a trial is inevitable and the same cannot be short circuited on the basis of cursory findings on debatable material.