H N BABU REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner No.1 - Shri H.N.Babu Reddy, and his Counsel Shri M.Devaraja, in Crl.P.No.4550/2013 are present.

(2.) Petitioner No.2 is arraigned as one of the accused and is prosecuted in her capacity as partner and her personal presence in Crl.P.No.4550/2013, is dispensed with.

(3.) On behalf of respondent No.1, learned SPP-II and on behalf of respondent No.2, learned counsel, Shri Venkatesh P. Dalwai, are present.