LAWS(KAR)-2023-7-513

SHARADAMMA Vs. STATE OF KARNATAKA

Decided On July 13, 2023
SHARADAMMA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri.Neelendra D Gunde, learned counsel for the petitioners and Sri.Satish M.S. and learned High Court Government Pleader for the respondents.

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

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