MANOJ PREM NICHANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in S.C.No.1164/2010 registered for offences punishable under Ss. 304 , 338 read with Sec. 34 of the IPC.

(2.) Heard the learned counsel Sri. R.Rakshith appearing for the petitioner and the learned HCGP Smt.K.P.Yashodha appearing for respondent No.1.

(3.) The learned counsel appearing for the petitioner would submit that the issue in the lis stands covered by the judgment of this Court in Crl.P.No.4726/2012, disposed on 21/10/2021. This Court has held as follows: