ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Addl. State Public Prosecutor, is directed to take notice for the respondent State.

(2.) HEARD the learned counsel for the petitioner and the learned Addl. SPP for the respondent State, who is taken notice for the respondent.

(3.) BEFORE adverting to the legal aspects involved in this particular case, I feel it is just and necessary to bear in mind the factual matrix of this case.