T. B. JAYACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this Petition is substantially similar to the one in Crl.P.No.3431/2023 between D.K.SHIVAKUMAR vs. STATE OF KARNATAKA, disposed off on 14/7/2023 by a Coordinate Bench of this Court granting relief to the litigant of similar circumstances. This assertion of counsel for the Petitioners is not much disputed by the learned Addl. SPP appearing for the State.

(2.) 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 a similarly circumstanced litigant as well, there being no derogatory circumstances.