SHIVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt.Ambika Ishwaraj Chowdapur, learned counsel for the petitioners and Smt.Arati Patil, learned High Court Government Pleader for the respondent ' State.

(2.) Petition under Sec. 482 of BNSS, 2023 with the following prayer:

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