SENDHIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this Petition, learned counsel for the Petitioner submits, and learned Addl. SPP does not dispute is substantially similar to the one in Crl.P.No.5952/2023 and Connected matters, between SRI. SAMPANNA MUTALIK and ANOTHER VS. STATE OF KARNATAKA and OTHERS, heard and disposed off by a Coordinate Bench of this Court vide Judgment dtd. 6/10/2023 and therefore, he insists that whatever reliefs that was granted to the litigants therein, needs to be extended to his client as well on the principle of parity.

(2.) Learned Coordinate judge in his well considered Judgment running into 44 pages has framed, the operative portion of the same reads as under:

(3.) A Division Bench of this Court in W.A.Nos. 932-933/1974 between A.V.VINODA and ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER and SECRETARY disposed of on 11/12/1974, has held that the Court should treat the like-cases alike and if relief is granted to a litigant, it has to be extended to similarly circumstanced litigants as well, there being no derogatory circumstances.