CHANDRASHEKHARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of the parties it is taken up for final disposal.

(2.) Heard the learned counsel for the parties and perused the records.

(3.) Sri R.H.Angadi, learned counsel for the petitioner files a memo. Copy furnished to the learned High Court Government Pleader. Learned High Court Government Pleader accepts notice for respondent.