MUKUND GYASOBA KONGALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE matter is listed for admission.

(2.) THE learned Counsel for petitioner is absent. I have heard the learned Government Advocate for State.

(3.) THE eye-witnesss,injured witnesses and other documentary evidence such as spot mahazar,IMU report would prove that petitioner was driving the truck to his extreme right side at the time of accident. THE accident took place within town limits of Honnavar.