LAWS(KAR)-2023-6-1256

MAHADEV Vs. STATE OF KARNATAKA

Decided On June 16, 2023
MAHADEV Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Sri S.S.Mahendra, learned Additional Government Advocate accepts notice for the respondents.

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

(3.) By way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioner prayed for the following relief: