MOULASB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for the respondent-State.

(2.) Heard the learned counsel for the petitioner regarding maintainability.

(3.) The present petition has been filed challenging the order of the discharge passed by the Principal Senior Civil Judge, Bagalkot in C.C.NO.22/2017. Since the said petition is filed under Section 482 Cr.P.C., the same is maintainable.