SYED THAMEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Gajendra S., learned counsel for the petitioner. Sri.Rahul Rai, learned HCGP for the respondent.

(2.) Petition is filed under Sec. 439 Cr.P.C with the following prayer:

(3.) Brief facts of the case are as under: Ramashetty, ASI of Siddapura police station, lodged a report with the Station House Officer alleging the offence said to have been committed by petitioners and others punishable under Ss. 399 and 402 of IPC.