KALEEMULLA Vs. RAJASHEKAR MURTHY

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(2.) This petition is directed against the order dated 16.02016 passed by the 18th Addl. Chief Metropolitan Magistrate, Bengaluru in CC No.25055/2015.

(3.) The brief facts essential for disposal of the petition are as follows: