HAIDER ALI Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Heard learned counsels for the parties and perused the material on record.

(3.) Though several contentions have been urged by the petitioner in support of his claim, having regard to the fact that the petitioner would be entitled to raise all contentions during the course of trial before the Trial Court, without expressing any opinion on the merits and de-merits of the rival contentions, I deem it appropriate to dispose of this petition reserving liberty in favour of the petitioner, to urge all contentions before the Trial Court. The Trial Court is directed to conclude pleadings as expeditiously as possible.