CHANDRASHEKAR G. Vs. STATE

JUDGEMENT

(1.) Heard Sri. Ranganatha Reddy.R, learned counsel for the petitioner and Sri. Vinayaka.S, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: Upon the complaint lodged by wife of the petitioner, with the Bommanahalli police Station, a case in Crime No.280/2022 for the offences punishable under Ss. 498(A), 307 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as -IPC- for short) came to be registered by the Bommanahalli Police.