MURUGESHA Vs. STATE BY MICO LAYOUT POLICE STATION

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(2.) The petitioners are charge-sheeted by the respondent-police for the offences punishable under Sections 120-B, 302, 201 read with Section 34 of Indian Penal Code, 1860.

(3.) Sri Younous Ali Khan, learned Counsel for the petitioners submit that the petitioners are in judicial custody for more than two years, still charge is not framed. Many times, the accused are not produced before the Court.