CHUKWUBAIKW DESMOND OKWA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned Additional SPP for respondent Nos.1 to 3 and perused the material on record.

(3.) Learned counsel for the petitioner submits that the issue in controversy involved in the petition is directly and squarely covered by the judgment of a Co-ordinate Bench of this Court in the case of Uzowum Chickdwum Levonus @ Livousa, - W.P.No.4000/2025 dtd. 27/3/2025.