SHASHIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED HCGP is directed to take notice for Respondents Nos. 1 & 2.

(2.) HEARD the learned counsel for the petitioner and also learned HCGP. Perused the records.

(3.) THE brief factual matrix of the case that emanate from the records are that, the 2nd respondent - Arun Kumar, S/o. Vithal Barikeri, who was appointed as an Officer of a Flying Squad No.2, South Gulbarga - 44, in order to Supervise and take necessary actions if there is any violation of the Election Rules or Guidelines pertaining to the Legislative Assembly Elections during 2013. It is alleged that on 30.04.2013 at about 5.30 p.m., the petitioner who stood for the elections from JDS Party, has violated the Election Rules.