NOOR PASHA 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 brief allegations are that: