ANIL JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent-State.

(2.) This petition is filed as against the issuance of notice by the Trial Court under Sec. 319 Cr.PC.

(3.) The petitioners are also still proposed accused. The Trial Court will consider the application only after filing of the objection by the petitioner before the Trial Court. Such being the case in the premature stage considering the application under Sec. 319 of Cr.PC.