VISHEN VINAYA KUMAR Vs. STATE

JUDGEMENT

(1.) Heard Sri.S.M.Belawatagi, learned counsel appearing on behalf of Sri.S.Raj Prabhu, learned counsel for the petitioner and Sri.Channappa Erappa, learned High Court Government Pleader for the State/respondent.

(2.) Petition is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter 'BNSS' for short) with the following prayer:

(3.) Facts in brief which are utmost necessary for disposal of the revision petition are as under: