RONSON ASIS FERNANDES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel appearing for the petitioners and the learned AGA would fairly submit before the Court that the relief sought in the instant petition does not survive for consideration and is squarely covered by the judgment rendered by the Co-ordinate Bench of this Court in W.P.No.8502/2022 C/W W.P.No.8477/2022.

(2.) The Co-ordinate Bench of this Court while disposing of WP No.8502/2022 along with WP No.8477/2022 at paragraph 10 and 12 has observed as follows: