LAWS(KAR)-2022-10-20

K. DINESH Vs. STATE

Decided On October 11, 2022
K. DINESH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The learned counsel for the petitioner has remained absent.

(2.) Learned High Court Government Pleader for the respondent alone is present.

(3.) The present petition is of the year 2013, which has arisen from a criminal case of the year 2006, as such, the matter is sixteen years' old matter.