ANTONY C J Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader is directed to take notice for respondent no.1-State.

(2.) Smt. S.Praveena, learned counsel is permitted to file vakalat for respondent no.2-Complainant (injured).

(3.) Respondent no.2-Complainant is present before the Court. A joint memo is filed in Court today which is signed by the learned counsel for the petitioner, the learned counsel for respondent no.2 as well as respondent no.2, who is identified by his counsel. A copy of the Aadhaar card of respondent no.2 is produced before the Court and the original Aadhaar card is made available for perusal of the Court.