LAWS(KAR)-2023-3-486

KIRAN KUMAR Vs. STATE OF KARNATAKA

Decided On March 28, 2023
KIRAN KUMAR Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri Metri Mahammad Ismayil Kareemsaheb, learned counsel for the petitioner, and Sri S. Vishwa Murthy, learned High Court Government Pleader for the respondent- State.

(2.) Present petition is filed under Sec. 439 of Code of Criminal Procedure, 1908, with the following prayer:

(3.) The brief facts of the case are as under: