SHARI CHARMAN AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are in respect of same crime and since common questions of law and facts are involved in these two petitions, they are taken up together to dispose of them by this common order.

(2.) Learned counsel for the petitioners in Crl.P.9484/2017 has filed a memo dated 22.01.2018 seeking withdrawal the petition in respect of petitioner No.1/accused No.2 (P.S.Suresh).

(3.) Said memo is taken on record.