ANSARI MOHAMMED LAIQUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I.A.No.1/2019 is an application for condonation of delay. After hearing learned counsel for the parties, the delay stands condoned for the reasons detailed in the affidavit filed in support of the application for condonation of delay. Accordingly, the application stands allowed in all the appeals.

(2.) Regard being had to the similitude in the controversy involved in all the three cases, they were heard analogously together and a common order is being passed.

(3.) The facts of W.A. No.3970/2019 are reproduced as under: