LALITA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. S. B. Doddagoudar, learned counsel for the petitioner and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent No.1-State. Respondent No.2 though served remained absent.

(2.) This petition is filed under Sec. 482 of Cr.PC. with the following prayer:

(3.) The brief facts of the case are as under: Upon a complaint lodged by Mallesh Gudadappa Talakal, Hubli Rural Police registered a case in Crime No. 0214/2020 for the offence punishable under Sec. 498A , 302, 304B and 201 read with Sec. 34 IPC, wherein, the present petitioner is shown as Accused No.4.