LAWS(KAR)-2022-4-112

R. SUNDARESH NAIK Vs. STATE OF KARNATAKA

Decided On April 08, 2022
R. Sundaresh Naik Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri M.S.Bhagwat, learned Senior Counsel along with Sri. Satish K., learned counsel for the petitioner and Sri P.N.Manmohan, learned Special Public Prosecutor for the respondent-ACB.

(2.) This petition is filed under Sec. 439 Cr.P.C. with the following prayer:

(3.) Brief facts of the case are as under: