HIGH COURT OF KARNATAKA Vs. B N SHIVANNA

JUDGEMENT

(1.) Pursuant to our earlier order dtd. 11/8/2023 the accused Nos.1 and 2 have filed their separate affidavits dtd. 11/8/2023.

(2.) Paragraph 3 of the affidavit filed by the accused No.1 reads thus;

(3.) Considering that accused No.1 is tendering his unconditional apology with a further statement that he will not stall any proceedings, criminal contempt is disposed of and notice to accused No.1 is discharged.