SHRIKANTH M. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondents and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the memorandum of petition and referring to the material on record, learned counsel for the petitioner submits that the issue in controversy involved in the present petition is directly and squarely covered by the decision of this Court in the case of Santhosh S. Vs. The State of Karnataka and others - Crl.P.No.6721/2025 dtd. 9/6/2025 (arising out of S.C.No.1054/2024), since the said Santhosh S. is accused No.2 and the present petitioner is accused No.1 in the said S.C.No.1054/2024 pending before the Trial Court and by way of parity the present petition may be allowed and disposed of in the above terms.