MAHAMOOD KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner has sought for the following relief:-

(2.) Learned counsel for the petitioner 'accused and learned counsel for second respondent' complainant have filed a Joint Memo/Application under Sec. 320 of Code of Criminal Procedure, duly signed by the learned counsel for the petitioner, 2nd respondent and her counsel and the same is taken on record.

(3.) It is submitted that the petitioner is in judicial custody. Learned counsel appearing for the petitioner/accused, second respondent and her learned counsel are physically present before the Court and they admit the contents of the Joint Memo/application dtd. 25/6/2025, which reads as under:-