JOSHINE ANTONY DEFACTO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri V.M.Sheelvanth, learned counsel is directed to take notice for respondent No.2.

(2.) Heard learned counsel on both sides at length.

(3.) While hearing the matter in the second half, it is pointed out that the Investigating Officer has already filed an application before the Judicial Magistrate First Class Court seeking permission to destroy the property in question on the ground that it is contraband property.