DHANASHEKAR KANDASAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Naushad Pasha, learned counsel for the petitioner and Sri S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State and perused the records.

(2.) The present petition is filed under Sec. 439 of Cr.PC. with the following prayer:

(3.) Brief facts of the case are as under: A Complaint came to be lodged against the petitioner herein by Sri. Manjnatha J, S/o Jogaiah with Kumaraswamy Layout Traffic Police Station on 8/1/2022 registered in Crime No.6/2022 dated for the offence punishable under Ss. 279, 337, 338, 304 of IPC and Sec. 134(A and B), 187 of the Indian Motor Vehicles Act.