LAWS(KAR)-2023-3-187

YALLAPPA Vs. STATE OF KARNATAKA

Decided On March 14, 2023
YALLAPPA 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 has prayed for the following relief: