LAWS(KAR)-2012-12-94

A VEERESH Vs. STATE OF KARNATAKA

Decided On December 12, 2012
A Veeresh Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) SRI .R.G.Kolle, AGA accepts notice for the respondents.

(2.) WE have heard learned counsel for the parties.

(3.) IN these circumstances, the Writ Petitions are allowed and the direction issued in the aforesaid order would apply to the present case also. No costs.