ASHAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Case called twice. None present on behalf of the petitioners.

(2.) It is found from the records that the present petition is filed under Sec. 482 of Cr.P.C., challenging the action taken against the petitioners for the offences punishable under Ss. 498-A , 506 r/w Sec. 149 of IPC.

(3.) The present petition is filed on 21/2/2019. Learned counsel Sri Sharanabasappa M. Patil, has been appointed as High Court Government Pleader and thereafter, he is said to have returned the petition papers to the petitioners to engage some other counsel along with 'No Objection Certificate'.