LAWS(KAR)-2024-1-84

MANOJ KUMAR Vs. STATE OF KARNATAKA

Decided On January 05, 2024
MANOJ KUMAR Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Sri.Ravi B.Patil., learned counsel for the petitioner, Sri.Veeranagowda M.Biradar. learned AGA for respondents 1 to 4 and 7 and Sri.Naresh Kulkarni., learned counsel for respondents 5 and 6 have appeared in person.

(2.) The brief facts are these:

(3.) Learned counsel for the petitioner and respondents have urged several contentions.