VENKAPPA JAMBAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP to take notice for responde0nt No.1 - State.

(2.) The petitioner is before this Court calling in question the proceedings in Crime No.93/2023 registered for the offences punishable under Sec. 171-H of the IPC.

(3.) Heard the learned counsel Shri J. Basavaraj appearing for the petitioner and the learned HCGP Shri V.S. Kalasurmath representing the respondent - State.