LAWS(KAR)-2023-7-777

MAHESH Vs. STATE OF KARNATAKA

Decided On July 10, 2023
MAHESH Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri.B.Anwar Basha, learned counsel for the petitioners and learned High Court Government Pleader for the respondent. Perused the records on adm ission.

(2.) The present petit ion is filed under Sec. 482 of Cr.P.C. with the following prayer :-

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