LAWS(KAR)-2023-5-678

VIPUL PRAKASH PATIL Vs. STATE OF KARNATAKA

Decided On May 30, 2023
Vipul Prakash Patil Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri.Pramod Kathavi, learned Senior counsel on behalf of Sri.Ramachandra A Mali for the petitioner and Sri.Harshawardhan M Patil, learned counsel for respondent No.2 and learned High Court Government Pleader for respondent No.1 - State.

(2.) Sri.Harshawardhan M Patil has filed a memo with documents. The same is taken on record.

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