PRAKSHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. K. L. Patil, learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The pres ent petition is filed under Sec. 438 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- Upon the c omplaint lodged by Shri. Pradheep Umeshappa a labourer, Raneb ennur Rural Police have regis tered a case in Crime No.20/2023 on 03. 02.2023 for the offences punishable under Ss. 506, 504, 143, 147, 149, 395, 323, 324 of IPC.