PAVAN V Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) These petitioners are in judicial custody since June 2017, in registered by the respondent police.

(3.) During the pendency of the petitions, charge sheet is submitted to the Court in respect of the offences punishable under Sections 120(B) , 364(A) , 397 , 324 r/w Section 149 of IPC.