STATE OF KARNATAKA Vs. N.PUTTASWAMY

JUDGEMENT

(1.) The prosecution is before this Court calling in question an order dtd. 10/1/2020 passed in Spl.C.C.No.363/2015, whereby the concerned Court declines to accede to the application filed by the prosecution for conduct of a NARCO Analysis Test upon the accused.

(2.) Heard the learned Spl.P.P., Sri. Jagadish D. Hiremath, appearing for the petitioner and Sri. O. Rajanna, learned counsel appearing for respondent Nos.1 and 3.

(3.) Brief facts that leads the prosecution to this Court in the subject petition, are as follows: