ABOOBAKKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Nishit Kumar Shetty, learned Counsel for the appellant and the learned High Court Government Pleader for respondent-State.

(2.) I.A.No.1/2022 is allowed and delay of 125 days in filing the appeal is condoned.

(3.) This is an appeal filed under Sec. 449 of Cr.P.C., challenging the order passed by the III Additional District and Sessions Judge, D.K., Mangaluru, partly allowing the appellant's application under Sec. 446(3) of Cr.P.C.