JASBIR SINGH ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has sought to quash the order dated 30.4.2015 in C.C.No.540/2015, whereby the learned Magistrate has issued summons to the petitioner.

(2.) The outline facts of the case are as follows:

(3.) Heard learned counsel for the petitioner and learned SPP-II appearing for the respondent.