LAWS(KAR)-2022-4-8

ASHOK S.BIDAREKOPPA Vs. STATE

Decided On April 12, 2022
Ashok S.Bidarekoppa Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Sri.Madhukar Nadig, learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State and perused the records.

(2.) The present petition is filed under Sec. 438 Cr.P.C with the following prayer:

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