MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Aruna Shyam M, learned Senior counsel for the petitioner, Smt. Rashmi Jadhav, learned Additional SPP for respondent No.1/State and Smt. Mrudula, learned counsel for respondent No.2.

(2.) The petitioner is accused No.3 in SC.No.115/ 2025 pending on the file of VI Additional District and Sessions Judge, D.K. Mangaluru.

(3.) The facts in the nutshell which are utmost necessary for disposal of the present petition are as under: