MOHAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. Ravi Kumar G.H., for Sri.Sachin B.S. learned counsel for the petitioner appears through video conferencing whereas learned HCGP for the 1st respondent-State is present before the Court physically. But none appears for respondent No.2.

(2.) Though this petition is listed for admission, with consent of both the parties, the matter is taken up for final disposal.

(3.) This petition is filed seeking for direction to the Sessions Court in S.C.No.18/2016 on the file of Court of I Addl. District Judge, Mysore for the offences punishable under Sections 302 , 201 , 120(B) read with 34 of IPC .