RAJA DOSEWALA NAGARAJA Vs. JAIL SUPERINTENDENT MYSORE

JUDGEMENT

(1.) THIS Criminal Petition filed under Section 482 Cr. P. C. , has been referred to the Division Bench by the learned Single judge.

(2.) EVEN though we do not find any question of law to be decided by the Division Bench on reference, we find from the order of reference by the learned Single Judge, dated 10. 8. 2007 that as the subject-matter on earlier occasion in an appeal was dealt by the Division Bench, possibly in order to avoid conflicting decisions, the learned Single Judge has referred the matter to the Division Bench.

(3.) WE have heard the learned Counsel for the accused/petitioner and the learned State Public Prosecutor for the State.