SHIVAYOGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this petition is listed for admission and hearing on I.A.No.1/2019, with consent of the learned counsel for petitioner and the learned High Court Government Pleader, heard finally.

(2.) This petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C." for short) being aggrieved by the order passed by the Civil Judge and J.M.F.C., Byadagi (hereinafter referred to as "the Trial Court" for short) in C.C.No.26/2014 on 05.04.2019 on the application filed by the respondent/prosecution under Section 311 of Cr.P.C.

(3.) Parties are referred to as per their rankings before the Trial Court.