KHAJASAB S/O HUSSAINSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent/State.

(2.) Heard both side.

(3.) Though this petition is listed for admission, with the consent of both the learned counsel it is taken up for final disposal, as the question involved is already covered by the decision of this court reported in the case of Vaggeppa Gurulinga Jangaligi v. The State of Karnataka through P.S.I Kagwad Police Station, Kagwad [2020 (1) KCCR 371].