V.ARUNA Vs. NIL

JUDGEMENT

(1.) The captioned appeal is filed to set aside the order 18/1/2020 passed in P and SC No.35/2019 on the file of VIII Additional District Sessions Judge, Bengaluru Rural District, Bengaluru.

(2.) For the sake of convenience, the appellant is referred to as petitioner.

(3.) The facts are quite simple and are stated as under: