LAWS(SC)-2016-9-75

P.SHRAVAN KUMAR Vs. STATE OF KARNATAKA

Decided On September 09, 2016
P.Shravan Kumar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Application for impleadment is allowed.

(2.) Leave granted.

(3.) Heard learned counsel for the parties and perused the relevant material.