TAKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner remained absent even during post-lunch session till evening.

(2.) Learned High Court Government Pleader submits that the petitioner has been granted bail by the Sessions Judge. As such, the petition does not survive for consideration. Hence, the petition may be dismissed as having become infructuous.

(3.) Said submission is placed on record.