BHARGAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Smt.Haitreyi Krishnan, learned counsel for Sri.Clifton D.Rozario, learned counsel for the petitioner. Sri.Y.D.Harsha, learned Additional Government Advocate for respondent Nos.1 to 3, 5 and 6. Smt.Sumitra Acharya, learned counsel for the respondent No.4. Sri.Santosh S.Nagrale, learned counsel for respondent Nos.7 and 8.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition, the petitioner has prayed for the following reliefs: