LAWS(KAR)-2022-4-7

KENCHA @ KENCHAPPA Vs. STATE OF KARNATAKA

Decided On April 12, 2022
Kencha @ Kenchappa Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri.Hareesh Bhandary T, learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State and perused the records.

(2.) The present petition is filed under Sec. 439 Cr.P.C with the following prayer:

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