LAWS(KAR)-2023-7-491

SUJATA Vs. STATE OF KARNATAKA

Decided On July 10, 2023
SUJATA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri Ram P.Ghorpad e, learned counsel for the petitioner, Smt.Girija S.Hiremath, learned High Court Government Pleader for respondent No.1 and Smt.Joshna P.Dhanave, learned couns el for respondent No.2. Perused the records on admission.

(2.) The pres ent petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

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