VINAYAK AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader takes notice for the respondent-State.

(2.) I have heard the learned counsel appearing for the petitioners and learned High Court Government Pleader appearing for the respondent-State.

(3.) This petition is filed to set aside the order dated 31.10.2019 passed by III-Additional Sessions Judge, Vijayapur, in S.C.No.130/2015.