PARVATHAMMA ALIAS PARVATHAKKA Vs. STATE OF KARN ATAKA

JUDGEMENT

(1.) In view of the urgency pleaded, pending compliance of office objections, this case is taken up for disposal. Therefore, learned counsel for the petitioner is directed to comply the office objections immediately after the lockdown is lifted.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent State. Perused the records.

(3.) The Respondent-Huliyurdurga Police, Tumkuru District, have registered a case in Crime No.165/2019 against the petitioners (A1 & A2) for the offence punishable under Section 379 and 413 of IPC on the allegations that, the petitioners along with other accused persons have illegally trespassed into the property of the complainant, by breaking open the fence and committed theft of cable and other valuables and caused damage to the Solar Plants installed in the property of the complainant situated at Huliyurdurga Hobli, Kunigal Taluk.