H.M.RUDRAKUMAR Vs. GOWRAMMA H.R.

JUDGEMENT

(1.) This criminal appeal is filed under Section 341 of the Code of Criminal Procedure to set aside the order dated 09.04.2019 passed in Crl.P.No.8789/2017 filed under Section 482 of Cr.P.C, and consequently to allow the application filed by the appellant under Section 340 of Cr.P.C. in the said petition and to order an enquiry under Section 195 (1) (b) (i) of Cr.P.C.

(2.) The Office has raised objection regarding maintainability of the appeal.

(3.) I have heard Sri. H.M. Rudrakumar, the appellantparty- in-person.