GIRIJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for the Respondent - State.

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

(3.) The petitioner is arraigned as accused No.1 in Crime No.233/2019 of Konanakunte Police station, Bengaluru City. The petitioner was charge sheeted along with other accused persons for the offence punishable under Sec. 120B, 382, 451, 394 and 506 read with Sec. 34 of IPC.