LAWS(KAR)-2026-1-194

SRIDEVI Vs. STATE OF KARNATAKA

Decided On January 30, 2026
SRIDEVI Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned Additional Government Advocate is directed to take notice for respondent Nos.1 to 5.

(2.) Notice to respondent No.6 is dispensed as this Court is not inclined to pass any adverse order against the respondent No.6.

(3.) The petitioners have filed this petition seeking the following reliefs: