MOHAMMED ISMAYIL ZABIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by petitioner under Section 482 of Cr.P.C., praying this Court to modify the order passed by I Additional District and Sessions Judge, Chitradurga in Crl.Misc.No.227/2020 dated 11.06.2020 by allowing the petition.

(2.) I have heard the learned counsel Sri. Vijay Shetty B for the petitioner by virtual hearing.

(3.) Smt. B.G. Namitha Mahesh learned High Court Government Pleader is directed to take notice for respondent Nos.1 and 2.