MANISH BAJPE Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for petitioner, learned counsel for respondent No. 2 and the learned High Court Government Pleader for respondent No. 1 -State. Perused the records.

(2.) THOUGH the learned counsel for the respondent No. 2 has filed an Application for vacating the stay Order granted by this Court, by consent of the counsels appearing for the parties, the matter is heard on merits of the case.

(3.) THE brief factual matrix that emanate from the records are that: