LAWS(KAR)-2025-2-29

RAHUL S.N. Vs. STATE

Decided On February 07, 2025
Rahul S.N. Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Perusal of the material on record will indicate that the petitioner is in judicial custody as on today.

(3.) Learned counsel for the petitioner has filed application IA.1 of 2025 for compounding along with memorandum of facts, which reads as under: