SHWETA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Case called out. Petitioner and 2nd respondent present. The petitioner is represent by Sri Shivraj S Balloli, learned counsel and the second respondent is represented by Sri Laxman T. Mantagani, the learned counsel.

(2.) On behalf of the petitioner an affidavit is filed which reads as under:

(3.) On behalf of the respondent No.2, an affidavit is filed which reads as under: