SYED SUHAIL ALI SHUTTARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In view of the statement made by the learned Additional Advocate General which is recorded in the order dtd. 3/4/2020 and in view of the order dtd. 1/5/2020 issued by the Ministry of Home Affairs of the Government of India, this petition will not survive and the same is accordingly disposed of.