MAHENDRA Vs. STATE

JUDGEMENT

(1.) Heard Sri. Narayana Reddy M. counsel for the petitioners and Sri. S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 438 of Cr.P.C.

(3.) The brief facts of the case are as under: A complaint came to be lodged by Arathi W/o. Ranganath with Medigeshi Police Station on 30/1/2023 which was registered in Crime No.13/2023 for the offences punishable under Sec. 323, 324, 325, 354(B), 504, 506 read with sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short).