HIFJU REHAMAN SHARIFF Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 13/3/2020 passed by the Principal Senior Civil Judge and JMFC, Hunsur, in C.C.No.121/2020 and the charge sheet dtd. 14/12/2019 in crime No.207/2019.

(2.) Both learned counsel for the petitioner and the learned High Court Government Pleader appearing for respondent No.1 - State in unison would submit that the issue in the case at hand stands covered by an order passed by a Co-ordinate Bench of this Court in Crl.P.No.508/2017 and connected matters D.D.on 10/1/2018.

(3.) The order dtd. 10/1/2018, passed in Crl.P.No.508/2017 and connected matters, read as follows: