PIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned SPP takes notice for the respondent.

(2.) Learned counsel for the petitioner submits that he does not press I.A.No.1/2017 and the main petition itself may be disposed of. Accordingly, I.A.No.1/2017 is dismissed as not pressed.

(3.) With the consent from both sides, heard on the main petition.