MAGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri M.Allah Bakash, learned counsel for the petitioner in Crl.P.No.3096/2020 submits that the petitioners in Crl.P.Nos.1417/2020, 1795/2020 and 1934/2020 have instructed him to appear for them in those cases. If so, he is permitted to file his memo of appearance in the registry within one week.

(2.) Heard.

(3.) Learned counsel for both side submit that due to some errors in the charge sheet, in the petitions some duplication has occurred in mentioning the ranks of the accused/petitioners and that has caused confusion. Therefore they submit that the petitioners may be referred with the ranks shown in column No.3 of the charge sheet.