LAWS(KAR)-2022-6-53

NELSON RAJ Vs. STATE OF KARNATAKA

Decided On June 21, 2022
Nelson Raj Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) These three appeals are preferred against the impugned order dtd. 25/11/2021 passed by the Court of LXX Additional City Civil and Sessions Judge and Special Judge, at Bengaluru in Special Case No.1752/2021.

(2.) Heard the learned counsel appearing for the appellants and learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) Respondent No.2 is served but there is no representation.