JEETENDRA KUMAR RAJAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three intra-Court appeals by the same petitioner/appellant, who is appearing in person, having interrelated facts and features, have been considered together; and are taken up for disposal by this common judgment.

(2.) It is noticed that W.A.No.878/2018 is reportedly time-barred by a period of 290 days. However, having regard to the circumstances, while ignoring the delay, we have considered this matter also on merits.

(3.) The relevant facts and background aspects of these appeals could be taken note of as follows: