DINGALESHWAR SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Having regard to the Judgment of the Hon'ble Supreme Court in Asian Resurfacing of Road Agency Pvt. Ltd. and Others Vs. Central Bureau of Investigation, (2018) AIR SC 2039 office objection is unsustainable and overruled accordingly.

(2.) With consent of both sides, matter is taken up for final hearing.

(3.) Petitioner is accused No.17 in Crime No.166 of 2014 of Laxmeshwar Police Station, which is now pending in Special SC/ST Case No.4 of 2015 on the file of District and Sessions Judge, Gadag.