BHUSHAN MALLIKKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioners Sri.S.Ravishankar and also the learned High Court Government Pleader for the respondent State.

(2.) Perused the order passed by the learned XLV Additional City Civil and Sessions Judge, Bengaluru City.

(3.) The petitioners who are arraigned as accused Nos.3 and 4 in SC No.660/2015 have applied for their discharge by filing an application under Section 227 of Cr.P.C.