ADIL PARVEEZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 4/6/2022, by which, the Additional City Civil and Sessions Judge, FTSC-1, Bengaluru in Special C.C.No.138 of 2015 rejects a memo filed by the petitioner seeking assistance of a translator to the questions posed for recording statement of the petitioner under Sec. 313 of the Cr.P.C.

(2.) Heard Sri Mohamed Nasiruddin, learned counsel for the petitioner and Sri K.S.Abhijith, learned High Court Government Pleader for the respondent.

(3.) Brief facts leading to the filing of the present petition as borne out from the pleadings are as follows: