MOHAMMED ABDUL REHAMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Office objections have to be complied with through e-mail or immediately after the lock down is lifted pertaining to COVID-19.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - State and perused the records.

(3.) The brief facts of the case are that: