SUNDAY CHUKWUDI Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Pass such other relief/s as this Hon'ble Court deems fit in the facts and circumstances of the case in the interest of justice and equity.

(3.) Heard learned counsel for the petitioner and learned Additional State Public Prosecutor for the respondents and perused the material on record.