NIRANJAN R. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Venkatesh S. Arbatti, learned counsel appearing for the petitioner and Sri.Mahesh Shetty, the learned High Court Government Pleader appearing for the respondent.

(2.) The petitioner seeks the following relief:

(3.) The learned counsel for the petitioner submits that the issue in the lis stands covered by the judgment rendered by this Court in W.P.No.755/2022 disposed on 13/4/2022, wherein this Court has held as follows: