LAWS(KAR)-2021-8-40

N.BASAVARAJ Vs. STATE OF KARNATAKA

Decided On August 24, 2021
N.Basavaraj Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This writ petition is stated to be filed in public interest.

(2.) Pursuant to the order dated 17.08.2021, petitioners are present before this Court.

(3.) When we queried petitioner No.1 as to why he published in newspaper "Shalini Vani " of which he is the publisher and editor and the news item concerning the issues raised in this case, he had no answer.