EJAZ HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner challenging the order passed by the Sub-Divisional Magistrate, Shivamogga Sub-Division, Shivamogga in M.A.G.CR. 13/18-19 dated 13.8.2018 on various grounds.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) Before going to consider the submissions made by the learned counsels appearing for the parties, it is just and necessary to give the gist of the case.