LAWS(KAR)-2019-9-76

ANURADHIKA MANJUNATH Vs. STATE OF KARNATAKA

Decided On September 11, 2019
Anuradhika Manjunath Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned Counsel Sri P.P.Hegde along with the learned Counsel Smt. Bhargavi Dev.K. & Sri I.S.Devaiah appearing for the petitioner, learned HCGP, learned Counsel Sri M.Pradeep appearing for respondents 3 & 5, learned Counsel Sri M.B.Chandrachooda appearing for respondents 6 & 8 and the learned Counsel Sri C.N.Raju appearing for respondent No.15.

(2.) The petitioner is seeking for the following reliefs apart from other reliefs.

(3.) Brief facts of the case: