CHANNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri A.R.Patil, learned counsel for the petitioner, Smt.Kirtilata R.Patil, learned High Court Government Pleader for respondent No.1 and Sri L.S.Sullad, learned counsel for respondent No.2.

(2.) Accused in Special S.C.No.52/2022 is the petitioner challenging the order passed by the learned Special Judge rejecting the application filed under Sec. 311 Cr.P.C.

(3.) Facts in the nutshell which are utmost necessary for disposal of the present petition are as under: