RUDRAPRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these matters arise out of Crime No.78/2020 of Vijayanagar Police Station, Bengaluru, they are taken up for disposal by this common order.

(2.) Petitioner in Crl.P.No.2195/2020 is accused No.1 and petitioner in Crl.P.No.2199/2020 is accused No.2 in the aforesaid case. Both of them are son and father.

(3.) Vijayanagar Police have registered Crime No.78/2020 against the petitioners for the offences punishable under Section 306 of IPC and Sections 38 and 41 of the Karnataka Money Lenders Act, 1961 and Sections 3 and 4 of the Karnataka Prohibition of Exorbitant Interest Act, 2004 on the basis of complaint of one Darshan.