Puni @ Punith vs State Of Karnataka By Akkuru Police Station, Represented By State Public Prosecutor, High Court Building, High Court Of Karnataka, Bengaluru - 560001 & Ors.

S Vishwajith Shetty, J

Learned counsel for the petitioner after arguing the matter for sometimes submits that before the trial Court matter is at the stage of final arguments, he therefore submits that trial Court may be directed to dispose of Spl.C.C.No.80/2020 as expedite as possible

Learned HCGP fairly does not oppose the prayer made by the learned counsel for the petitioner.

Submission made on both sides is placed on record.

Petition is disposed of, requesting the trial Court to dispose of Spl.C.C.No.80/2020 on its merits as expeditiously as possible.