B. MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners submits that he would not press on I.A.1/2020 and main matter itself can be heard and disposed off. Accordingly, I.A.1/2020 is disposed off as not pressed.

(2.) Learned High Court Government Pleader submits his oral objections to the main petition.

(3.) Heard arguments from both side.