LAWS(KAR)-2020-2-184

MOHAMMED MUZAMIL Vs. STATE

Decided On February 27, 2020
Mohammed Muzamil Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Mohammed Muzamil S/o. Shaik Rahmathulla - petitioner-accused No.1 is present, Shaik Rahmathulla S/o. Late. Abdul Razak - petitioner-accused No.2 is present, Mrs. Shamshad Begum - W/o. Shaik Rahmathulla - petitioner-accused No.3 is present.

(2.) Learned High Court Government pleader takes notice to respondent No.1 and he is present.

(3.) Mrs. Vanessa Standen D/o. Dean Standen is present by waiving off the notice.