SAYED SAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The learned counsel for the petitioner is directed to comply with the office objections through e-mail or immediately after the lock down is lifted, pertaining to Covid-19.

(3.) The petitioner was charge sheeted for the offence punishable under Sec. 399 and 402 of IPC in Crime No.93/2019 on the file of the respondent police and he was granted with bail by virtue of the order dtd. 12/2/2020 passed in Crl.Misc. No.96/2020.