LAWS(KAR)-2023-1-647

RAJU Vs. STATE

Decided On January 31, 2023
RAJU Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Sri Siddharth M. Rane and Sri Santosh Patil, learned counsel for petitioner and Smt. Maya T.R., learned High Court Government Pleader for respondent-State.

(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 petition are as under :