JAWAZ ALIAS MOHAMMED JAWAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Perused IA 2/17 and the affidavit filed in support of the application. Delay of 192 days in preferring the appeal is condoned. Consequently, IA 2/17 is allowed.

(2.) The petitioner called in question the order dated 19.09.2016, passed in Cri.Misc.No.185/2016, by the Principal District & Sessions Judge, Dakshina Kannada.

(3.) Heard the learned counsel for the appellants and the learned HCGP, who takes notice for the respondent.