SACHIN S P Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Issue notice to respondents. Learned Additional Government Advocate accepts notice for respondent No.1. Sri. Santosh S. Nagarale, learned panel Advocate for respondent No.2 accepts notice for respondent No.2.

(3.) Learned Counsel for petitioners has filed a memo seeking dispensation of notice to respondent No.3. Memo is taken on record. Notice to respondent No.3 is dispensed with.