A A KILACHAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) H.C.G.P. to take notice. At the admission stage itself as desired by learned Government Pleader and Sri C.H, Hanumantharaya case heard on merits. Notice to respondents dispensed with.

(2.) Order under challenge relates to refusal to issue copy of the document produced, which reads as follows:

(3.) Approach of the learned Magistrate in not considering the request of the petitioners runs contrary to Rule 2, Chapter 14 of Criminal Rules of Practice of 1968.