RAJESH EBRAHIM KUTTY BEEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner present would submit that the matters which are interconnected apart from Crl.P.8412/2017 and Crl.P.7894/2017, is Crl.P.7938/2017 and may be due to error, it is taken as Crl.P.7398/2017.

(2.) Learned counsel for the petitioner in Crl.P.8412/2017 is absent.

(3.) Learned counsel for the petitioner in Crl.P.7894/2017 is present.