LAWS(KAR)-2023-6-117

MANJUNATHAGOUDA Vs. SAROJA

Decided On June 07, 2023
Manjunathagouda Appellant
V/S
SAROJA Respondents

JUDGEMENT

(1.) Heard Sri Chetan Munnoli, learned counsel for the petitioner and Sri R.H.Angadi, learned counsel for the respondent. Perused the records on admission.

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

(3.) Though the matter is listed for admission by consent of the parties, it is taken up for final disposal.