HARISH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused nos.1 to 3 in Crime No.64/2023 registered by Honnalli Police Station, Davanagere, for the offences punishable under Ss. 504, 354, 392, 114 IPC, are before this Court under Sec. 438 Cr.PC.

(2.) Heard the learned Counsel for the parties.

(3.) On the complaint of Ambika D/o Prakash dtd. 16/3/2023, FIR in Crime No.64/2023 was registered by Honnalli police, for the aforesaid offences against the petitioners and two others.