B.L. RAVINDRANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Special Public Prosecutor has brought to the notice of the Court, the order of remand passed against petitioner Nos.2, 3 and 4 by the jurisdictional Courts, by drawing our attention to the status report dtd. 25/5/2021 which indicates that petitioner Nos.2, 3 and 4 have been ordered to be detained in custody of Superintendent-Central Prison by the III Additional District and Sessions Judge, Bellary (sitting at Hospet) by order dtd. 20/4/2021, till 8/6/2021. Hence, petition filed by petitioner Nos.2, 3 and 4 stands dismissed as they are not in illegal detention.