PRABHAKARAN S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the second petition filed under Section 439 of Cr.P.C. Earlier petition filed for the same relief was dismissed on merits by order dated 26.04.2018 in Crl.P.No.2287/2018.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The learned HCGP has not filed any statement of objection, but has orally opposed the petition.