LAWS(KAR)-2023-5-606

GYANAPPA Vs. STATE OF KARNATAKA

Decided On May 23, 2023
Gyanappa Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri.K.S.Patil, learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(2.) This petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

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