VITHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal was heard for admission, as a fresh case on 13/12/2023. While reserving orders, we had required Mr. S. Nagamuthu, learned senior counsel appearing for the appellant to submit written brief by 5/1/2024. The same has since been filed.

(3.) Prima facie, we were inclined to dismiss the appeal, however, after considering the submissions, we feel that this appeal raises a substantial question which needs to be addressed and decided by this Court. Since we had heard the matter at length and, also considered the written brief, we are referring to the brief facts of the case and the substantial question which arises in this appeal so that it may be of assistance at the time of final hearing of the matter.