LAWS(KAR)-2022-6-198

BALAKRISHNA Vs. STATE OF KARNATAKA

Decided On June 13, 2022
BALAKRISHNA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard.

(2.) The notices for the respondents shall be accepted by learned Additional Government Advocate.

(3.) The writ petition has been filed seeking the following reliefs: