LAWS(KAR)-2023-2-188

SHIVAMMA Vs. STATE OF KARNATAKA

Decided On February 14, 2023
SHIVAMMA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri Kadloor Satyanarayanacharya, learned counsel for the petitioners and Smt. Maya T.R., learned High Court Government Pleader.

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

(3.) Brief facts which are necessary for disposal of the present petition are as under: