LAWS(KAR)-2015-3-288

MALLIKARJUNA Vs. STATE

Decided On March 11, 2015
MALLIKARJUNA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) WHEN the case is called, petitioners and their counsel remained absent.

(2.) THE learned High Court Government Pleader assisted the Court by taking through the contents of the first information report and other records.

(3.) I have carefully perused the grounds of the petition as well as the records.