DEVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused Nos.1 to 4 praying to set aside the order dtd. 13/4/2022 passed by the II Additional District and Sessions Judge, Kolar in Crl.Misc.No.254/2022, whereby, their petition filed under Sec. 438 of Cr.P.C., was rejected.

(2.) Heard the learned counsel for appellants, learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) Respondent No.2/defacto complainant has been served but there is no representation.