LAWS(KAR)-2022-5-57

NAGANAGOUDA Vs. STATE OF KARNATAKA

Decided On May 25, 2022
NAGANAGOUDA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri.Manjunath Jadai, learned counsel for the petitioners and Sri.Ramesh Chigari, learned HCGP for respondent No.1.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer:

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