LAWS(KAR)-2010-4-100

MYLAPPA Vs. FAYAZ AHAMED

Decided On April 23, 2010
K. GOPALA Appellant
V/S
STATE BY WOMEN POLICE STATION, SHIMOGA Respondents

JUDGEMENT

(1.) The appeal is admitted and with the consent of the learned Counsel appearing for the parties it is taken up for final disposal.

(2.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) The brief facts of the case are: