SANTOSH MOHAN KUDALKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/respondent No.2 feeling aggrieved by the order passed by II Addl. District and Sessions Judge, Uttara Kannada, Karwar, in Crl.Misc.25/2023 dtd. 21/2/2023 preferred this appeal.

(2.) Learned High Court Government Pleader for respondent No.1 with memo has filed 'B' report submitted by the Investigating Officer. Learned counsel representing Shri K.S.Patil, for respondent No.2 present.

(3.) Heard the arguments of both sides.