LAWS(KAR)-2016-12-84

K. MANOHARA Vs. STATE OF KARNATAKA AND ANOTHER

Decided On December 13, 2016
K. Manohara Appellant
V/S
State of Karnataka And Another Respondents

JUDGEMENT

(1.) The learned AGA appears for respondents 1 and 2. Hence, both the respondents are served.

(2.) Rule.

(3.) Mr. D. Nagaraj, learned Additional Government Advocate appears for the respondents and waives notice of Rule.