HEMANTHA RAVI T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned AGA.

(2.) The allegations against the Petitioner are the ground for rejecting candidature of Petitioner is that he has suppressed his involvement in the commission of offences and registration of FIR for offence punishable under Ss. 306, 504, 506 and 34 of IPC. The impugned communication dtd. 11/11/2020 is produced as Annexure-A22 before the Tribunal and the same reads as under: <IMG>JUDGEMENT_1263_LAWS(KAR)6_2023_1.jpg</IMG>

(3.) On a reading of the above, prima-facie, the findings appeared to be in the teeth of the facts prevailing in the petition. Having heard both the counsel for the Petitioner and the learned AGA, we are of the considered opinion that the instant Writ Petition could be disposed of on a short point and matter be remitted back to the respondent for reconsideration in the light of the observations made by this Court.