VALAYIL HAKEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is an under trial prisoner is before this Court under Articles 226 and 227 of the Constitution of India, seeking following reliefs:-

(2.) The Learned counsel for the petitioner submits that, in similar circumstances, the Co-ordinate Bench of this Court has passed order in W.P. No. 11894/2024(GM-RES) dtd. 25/4/2024. Copy of the Order is also produced. The trial Court has passed the following order in S.C.No.381/2015 C/w S.C.No.1347/2016 dtd. 4/12/2025, which reads as under:

(3.) The learned counsel for the appellant seeks 90 days time to pay the Escort Charges.