SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.B.S.Kukanagoudar, learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1 - State.

(2.) Second respondent though served with notice, has remained absent.

(3.) Upon a complaint lodged by the father of the victim girl with Sadalaga Police, Chikkodi Circle, Belagavi District, the said police registered a case in Crime No.174/2022 on 4/11/2022 initially for the offence punishable under Sec. 363 of IPC.