H.D. KUMARSWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Office objections are not to be considered, having regard to the prayer made by the learned Senior Counsel for the petitioner.

(2.) On behalf of the respondent, learned counsel Sri. Venkatesh Arabatti, who had appeared on 29/4/2025, appears before this Court and opposes the petition.

(3.) The petition prayer reads as under: