HARISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the second petition under Section 439 of Cr.P.C. Earlier petition was dismissed as withdrawn as per order dated 27.04.2018 in Criminal Petition No.1661/2018.

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

(3.) Learned High Court Government Pleader has not filed any statement of objections but has orally opposed the petition.