SURESH KRISHNAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) H.A.L police have charge sheeted the petitioner in Crime No.513/2018 of their station for the offences punishable under Sections 376, 313, 420, 504 and 506 of IPC on the basis of the complaint filed by CW.1.

(2.) The case of the prosecution in brief is as follows:

(3.) While filing the charge sheet, the petitioner was shown as absconding accused. He was arrested on 10.01.2020.