VINAYA L SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI A. V. Ramakrishna, learned government Pleader takes notice on behalf of the respondent.

(2.) BY the impugned order, the Court below has directed the petitioners' advocate to file vakalath.

(3.) THE records disclose that the petitioners had filed the petition under section 438 Cr. P. C. , praying for an order of anticipatory bail. Alongwith the petition, the Advocate for the petitioners had filed a memo of appearance instead of vakalath. The Office of the Sessions Court raised objection. The Court below after hearing, upheld the office objection by observing that the petitioners' Advocate will have to file vakalath.