SATHISHA B.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 19/8/1019 by which the VIII Additional Chief Metropolitan Magistrate, Bengaluru (for short 'the Court') in C.C.No.8331 of 2019 declines to accept the application of the petitioner/accused No.13 for his discharge from the array of accused charged for offences punishable under Ss. 406 , 417 , 419 , 420 , 170 , 120B r/w 34 of the IPC .

(2.) Heard Sri M.C.Veerabhadraiah, learned counsel for Petitioner, Smt.K.P.Yashodha, High Court Government Pleader for Respondent No.1 and Sri P.Raju, learned counsel for Respondent No.2.

(3.) Brief facts that lead the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:-