SHASHIKANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Perused the records.

(2.) Since the learned counsel appearing for the petitioners in these petitions has raised a common question of law, they are taken up together, heard and disposed of by this common order.

(3.) Heard Sri Pratheep K. C., learned counsel appearing for the petitioners and Sri Sandesh, learned SPP appearing for the State.