LAWS(KAR)-2023-3-52

ADESH JAISWAL Vs. STATE OF KARNATAKA

Decided On March 21, 2023
Adesh Jaiswal Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri Raghunatha Gowda S., learned Counsel for the petitioner and Sri Vishwamurthy, learned High Court Government Pleader for the respondent-State.

(2.) This petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

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