LAWS(KAR)-2013-5-70

D.S. CHANDRAKANTH Vs. STATE OF KARNATAKA

Decided On May 23, 2013
D.S. Chandrakanth Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) These petitions are heard and disposed of together as they relate to incidents involving the same parties.

(2.) Heard the learned counsel for the parties.

(3.) In Criminal Petition 261 of 2012, the facts stated are as follows: