KHAJA MOHIN Vs. STATE

JUDGEMENT

(1.) 1. This matter is taken up through Video Conference today. Learned counsel Sri. Anees Ali Khan, for petitioner and Sri. K.Nageshwarappa, learned HCGP for respondent are present.

(2.) Learned counsel for the petitioner seeks adjournment for two weeks. Further he submits that he wants to file the certified copy of the order and prays to be taken up at 1.00 p.m. Later, he submits that he would engage the services of Senior counsel and the matter may be adjourned. Thereafter, the learned counsel for petitioner submits that he requires time to submit on the ground that he has to obtain copy of the body warrant.

(3.) In the light of all these inconsistent submissions, I find no grounds to grant adjournment. Prayer for adjournment rejected. Later learned counsel for petitioner submits on behalf of petitioner.