C.PARTHASARATHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in the subject petition calls in question registration of crime in Crime No.84 of 2021 registered for offences punishable under Ss. 107, 424, 427, 34, 418, 421, 403, 406 , 409, 411, 413, 414, 420, 468, 120, 120A, 378, 405, 410, 415, 425 , 463, 464 and 117 of the IPC and pending before the IV Additional Chief Metropolitan Magistrate, Bangalore City.

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

(3.) Heard Sri C.V.Nagesh, learned senior counsel appearing for the petitioner, Smt. K.P.Yashodha, learned High Court Government Pleader for respondent No.1 and Sri Kiran S.Javali, learned senior counsel appearing for respondent No.2.