STATE OF KARNATAKA Vs. RAHAMATHULLA

JUDGEMENT

(1.) Heard the learned Addl. Government Advocate appearing on behalf of the petitioners.

(2.) The instant writ petition is by the State represented by the Additional Chief Secretary, Home Department, the Director General & Inspector General of Police, Benglauru, the Superintendent of Police, Chitradurga and the Accountant General (A & E) in Karnataka, Bengaluru.

(3.) The writ petition was listed on 29/10/2022 and after hearing the learned AGA, the following order was made:-