LAWS(KAR)-2023-7-1879

ARAVIND SANKAR NAVALGUND Vs. STATE

Decided On July 24, 2023
Aravind Sankar Navalgund Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Sri.Kiran S Javali, learned Senior counsel for the petitioner and Sri.Neelendra D Gunde for respondent CBI.

(2.) These petitions are filed under Sec. 482 of Cr.P.C. with the following prayers:

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