PRAKASH RAO MAIRPADY Vs. SWATHI HEBBAR

JUDGEMENT

(1.) Though this matter is posted for Admission, with the consent of the learned counsel for the parties, the same is taken up for final disposal.

(2.) Both parties present. Heard Sri. Ravishankar A., learned counsel for the petitioner and Sri.N.K. Ramesh, learned counsel for the respondent.

(3.) The petitioner has filed the present petition under Sec. 407 of the Code of Criminal Procedure, 1973, (hereinafter for brevity referred to as "Cr.P.C."), with the follower prayer: