LAWS(KAR)-2023-3-120

PRADEEP KUMAR Vs. STATE OF KARNATAKA

Decided On March 09, 2023
PRADEEP KUMAR Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri. Javeed S., learned counsel for the petitioner and Sri. Vinayaka V.S ., learned High Court Government Pleader for respondent No.1-State.

(2.) Respondent-No.2 who is the complainant though served with the notice, remained absent.

(3.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer: