RAVIKUMAR PAWAR; R L ANNAJI RAO PAWAR; SUVARNABAI PAWAR; BHUVANESHWARI; SHRINIVAS RAO Vs. STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) Though respondent No.2 is served with notice, remained absent and there is no representation.

(2.) Though the matter is listed for admission, with the consent of the learned counsel for the petitioner and the learned HCGP for respondent No.1, it is taken up for final disposal.

(3.) This petition is filed by the petitionersaccused Nos.1 to 5 under Section 482 of Cr.P.C.