CHANDAN T. J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks the following reliefs:

(2.) Heard learned counsel for the petitioner, learned High Court Government Pleader for the respondent-State and perused the material on record.

(3.) After arguing the matter for sometime, the learned counsel for petitioner submits that the petitioner is arraigned as accused no.1 in S.C.No.108/2023, which is posted before the learned Sessions Judge on 27/1/2025.