K.NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate appearing for the respondents.

(2.) There is no dispute that this petition will be governed by the judgment and order dated 16th August 2019 passed by a Division Bench of this Court in W.P.No.10601/2019 and other connected matters. In paragraphs 47 to 49 of the said decision, this Court held thus:

(3.) In the light of the said decision, we dispose of the petition by passing the following order: