MEGHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners 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.

(3.) The petitioners are arraigned as accused Nos.3 & 4 in Crime No.89/2020 of Sindagi Police Station, Sindagi, Vijayapura District for the offence punishable under Sec. 399 and 402 of IPC.