LAWS(KAR)-2023-3-311

KUMARA Vs. STATE OF KARNATAKA

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

JUDGEMENT

(1.) Heard Sri. Rudrappa P., learned Counsel for the petitioner and Sri. Vinayaka V.S., learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

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