SUMANA PARUCHURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of crime in Crime No.84 of 2022 registered for offences punishable under Ss. 108A , 387 , 511 , 115 , 506 and 120B of the IPC.

(2.) Heard Sri Udaya Holla, learned senior counsel for the petitioner, Sri K.Nageshwarappa, learned High Court Government Pleader for respondent No.1 and Sri Diljit Singh Ahluwaliya, 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:-