ASHOK B. DANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned State Public Prosecutor is directed to take notice for the respondent.

(2.) There is a delay of 24 days in filing the petition. For the reasons stated in the affidavit filed in support of the application, the delay is condoned.

(3.) Given the circumstances of the case, the petition is considered for final disposal even at this stage.