B. R. SHIVA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are common in both these petitions, so are the allegations.

(2.) The learned counsel for the petitioners Sri.Tajuddin, places on record the charge sheet filed by the Police on 29/7/2022 in which the first petitioner has been dropped from the array of charges finding no evidence against him in the investigation. Column No.14 of the charge sheet reads as follows: xiv)

(3.) The learned HCGP would endorse the submission made as it is borne out of the record that accused No.4, the petitioner herein has been dropped from the array of accused in the charge sheet.