HARISHA @ DADERI Vs. STATE

JUDGEMENT

(1.) The learned High Court Government Pleader is directed to accept notice for respondent.

(2.) The petitioners being aggrieved by the order dated 12.12.2019 passed in S.C.No.1540/2019 by the XXVI Additional City Civil and Sessions Judge, Mayo Hall, Bengaluru, has filed this criminal petition.

(3.) The brief facts of the case are that one Mr. Velu Santhosh has lodged a complaint against petitioners and others before Halasur Police Station. The case has been registered in Crime No.172/2019 for the offence punishable under Section 302, 120(b), 34 of IPC.