ROHITH THAMMANA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the Judgment and Order dtd. 7/9/2021 passed by the High Court of Karnataka at Bengaluru in Writ Petition (Habeas Corpus) No.76 of 2020. The appellant herein filed the said Writ Petition seeking the following main relief:

(3.) As per the impugned judgment, the High Court rejected the writ petition, but subject to the visitation rights provided, thereunder, to the appellant. It is challenging the same that the above appeal has been preferred. Shorn of details, the case of the appellant may be stated as hereunder: