GOPAL M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel, Sri. Suyog Herele E., appearing for the petitioner and the learned HCGP, Sri. K.S. Abhijith appearing for the respondent - State.

(2.) The petitioner is before this Court calling in question the proceedings in C.C.No.1990/2019 registered for offence punishable under Sec. 153A of the IPC.

(3.) Learned counsel appearing for the petitioner would submit that issue in the lis stands covered by the judgment rendered by the Co-ordinate Bench of this Court in W.P.No.51293/2017, disposed on 9/6/2022, which position is not disputed by the learned HCGP. Therefore, the Co-ordinate Bench of this Court in the aforesaid petition, has held as follows: