SUDHIR POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In view of the urgency pleaded, keeping pending the compliance of office objections, this case is taken up for disposal. Therefore, the learned counsel for the petitioner is directed to comply the office objections , immediately after lockdown period pertaining to COVID-19 is over .

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

(3.) The petitioner is arraigned as Accused No.2 in Crime No.41//2020 of respondent-Bajpe Police Station, for the offence punishable under Ss. 420 and 489(B) read with 34 of IPC.