ASHARI BANU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned HCGP for respondents-1 and 2 and Sri Yoganarasimha, Senior Counsel, appearing for respondent No.5.

(2.) The legality and correctness of the order passed by the learned Single Judge in W.P.No.4974/2012 is called in question in this appeal.

(3.) The facts leading to this appeal are here as under: