B. V. KRISHNA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner on the office objections. Perused the memo filed by the learned counsel for the petitioner today giving clarification on the office objection with regard to the correct name of the petitioner. Considering the memo and the supporting submission, the office objection is overruled.

(2.) Learned HCGP takes notice for the respondent. He submits his oral objection to the petition.

(3.) Heard both sides on the petition. Perused the petition and the documents accompanying the petition.