LAWS(KAR)-2023-7-1438

MOHAMMAD IMRAN Vs. STATE OF KARNATAKA

Decided On July 27, 2023
Mohammad Imran Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Shri. B. C. Jnanayyaswami, learned counsel for petitioners and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent-State.

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

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