B.R. LINGARAJU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Senior Advocate Shri Subramanya Jois, appearing for the Counsel for the petitioner. The learned State Public Prosecutor is directed to take notice for the respondent.

(2.) THE petition is considered and disposed of at the initial stage, having regard to the facts and circumstances.

(3.) THERE cannot be any fault found with the reasoning of the court below. However, the grievance of the petitioner is also understandable, in that, the petitioner would want to avoid the ignominy of appearing before a criminal court on each date of hearing and obviously seeks the relief of enabling the accused No. 9 to be represented by such other authorised person, which is also permissible in law.