LAWS(KAR)-2023-1-680

SANJU KUMAR Vs. STATE

Decided On January 17, 2023
Sanju Kumar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Sri Nandkishore Boob, learned counsel for the petitioner and Smt. Maya T.R., learned High Court Government Pleader.

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

(3.) Brief facts which are necessary for disposal of the present petition are as under: