RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The respondent No.2 herein has lodged a complaint with the respondent No.1 Police Station, alleging the offence punishable under Sections 406, 408, 409, 420 R/w. Section 34 of the IPC.

(2.) The summary of the case of the complainant is that;

(3.) The respondents are being represented by their respective counsel.