LAWS(KAR)-2023-7-323

AMARESH Vs. STATE OF KARNATAKA

Decided On July 11, 2023
Amaresh Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Sri S.S.Mahendra, the learned Additional Government Advocate accepts notice for the respondents.

(2.) Heard the learned counsel for the petitioner.

(3.) By way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following relief: