NAGARATHNA BAI Vs. STATE OF KARNATAKA

JUDGEMENT

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

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

(3.) This petition has been filed by the petitioners- accused Nos.1 to 3 challenging the order passed by IV Additional District and Sessions Judge, Doddaballapura in S.C.No.10025/2018 dated 17.8.2019 where under the application filed under Section 227 of Cr.P.C. came to be dismissed.