LAWS(KAR)-2022-7-1325

BASAPPA Vs. STATE OF KARNATAKA

Decided On July 06, 2022
BASAPPA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for respondent No.1-State in all three matters.

(2.) Learned counsel Sri Sanjay Channal accepts notice for respondent No.2 in Crl.P.No.101722/2022 and learned counsel Sri Vijayendra Bhimakkanavar accepts notice for respondent No.2 in Crl.P.No.101725/2022.

(3.) Heard leaned counsel Sri Prakash Gudihindin for Sri Vijayendra Bhimakkanavar, Sri Sanjay Channal and learned High Court Government Pleader appearing for their respective parties.