SHIVAMURTHY MURUGHA SHARANARU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 29/1/2025, by which the concerned Court rejects the application filed by the petitioner under Sec. 91 of the Cr.P.C.

(2.) Heard the learned counsel Sri.K. B. K. Swamy appearing for the petitioner and the learned Addl.SPP Sri.Jagadeesha B. N. representing the respondent-State.

(3.) The petitioner files an application before the concerned Court invoking Sec. 91 of the Cr.P.C. seeking certain documents from the Cotton Pet police station. The documents sought are as follows: