BASAVRAJ S. BOMMAI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH the matter is listed for admission, is heard on its merits and taken up for final hearing.

(2.) THIS revision petition is filed under Section 397 r/w Section 401 of IPC against the order passed by the learned Civil Judge and JMFC, Savanur, in CC No. 147/2013 in rejecting the application filed by the petitioner herein under Section 258 of Cr.P.C.

(3.) THE petitioner being the first accused had challenged the very order of the learned Magistrate in taking cognizance and issued process to him before this Court in Crl.P. No. 11116/2013 and the petition was disposed of without prejudice to his case. Thereafter, the petitioner filed an application before the learned Magistrate under Section 258 of Cr.P.C to stop further proceedings. The learned Magistrate dismissed the application, it is assailed in the present revision petition