RIYAZ PASHA Vs. STATE

JUDGEMENT

(1.) Heard Sri. Sameer S. N., learned counsel for the petitioner and Sri. S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 439 of Cr.P.C.

(3.) The brief facts of the case are as under: A complaint came to be lodged by Sri. Siddaraju C. S/o. Late Channabasavaiah with Doddabelavangala Police Station on 15/5/2022 which was registered in Crime No.58/2022 for the offence punishable under Sec. 302 of the Indian Penal , 1860 (hereinafter referred to as ' IPC ' for short).