VEERAMADAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI P. M. Nawaz, learned H. C. G. P. , takes notice on behalf of the respondent-State. Heard the learned Advocates on both sides and perused the material on record.

(2.) DURING the trial of S. C. No. 146/2002, p. Ws. 1 to 3 have deposed implicating the petitioners herein in their examination-in-chief. On the said basis, the Public Prosecutor filed application u/s. 319 of Cr. P. C. , and prayed the trial Court to issue summons against the petitioners herein. Said application was allowed by the impugned order, which is under challenge in this criminal Petition.

(3.) HEARD Sri. N. S. Sampangiramaiah, learned counsel for the Petitioners as well as: Sri. P. M. Nawaz, learned HCGP, for respondent-State.