SAGEER AHAMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both the learned counsel in unison would submit that the issue in the petition stand covered by an order of this Court dtd. 11/3/2022 passed in Crl.P. No. 6763/2020 wherein this Court following the decision of the coordinate Bench has held as follows:

(2.) The issue in the petition is akin to what is decided in Crl.P. No. 3916/2018 disposed on 17/2/2020, wherein this Court has examined the identical facts and offences alleged against the petitioners therein. While so examining, this Court has held as follows:

(3.) Therefore, in the light of the order passed by a Co-ordinate Bench of this Court supra, the following: