ARUN @ ARUN NAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for the respondent-State.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The petitioner (accused No.5) is in judicial custody since 09.06.2017 in respect of Crime No.56/2017 registered by the respondent-police for the offences punishable under Sections 399 and 402 of IPC.