MOHAMMED AJARUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent - State. Perused the records.

(2.) The petitioner in Crl.P.No.7628/2019 is arraigned as accused No.2, whereas the petitioner in Crl.P.No.7630/2019 is arraigned as accused No.5.

(3.) The brief facts of the case are that the respondent/police have registered a case in Cr.No.64/2019 of Napoklu Police station registered for the offences punishable under Sections 120-B, 328, 384 and 395 r/w Section 149 of IPC.