LAWS(KAR)-2022-8-84

RAVI GERARD Vs. STATE OF KARNATAKA

Decided On August 12, 2022
Ravi Gerard Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioner/accused No.2 in Crime No.31 of 2021 is before this Court calling in question FIR registered on 8/4/2021 for offences punishable under Ss. 120B, 408, 420, 467, 468, 471 read with 34 of the IPC .

(2.) Heard Sri V. Bharath Kumar, learned counsel appearing for the petitioner, Smt. K.P.Yashodha, learned High Court Government Pleader appearing for respondent No.1 and Sri Vivek Reddy, learned senior counsel appearing for respondent No.2.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: