MEHABOOBALI Vs. STATE OF KARNATAKA,

JUDGEMENT

(1.) Heard learned counsel Sri.Aravind D. Kulkarni, for the petitioner and Smt.Girija S.Hiremath, learned High Court Government Pleader for the respondent- State and learned counsel Sri.Naveen Cha trad for respondent No.2. Perused the records.

(2.) The pres ent petition is filed under Sec. 439 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- Victim lady lodg ed a complaint with the Byadagi Polic e on 11/2/2023 which wa s registered in Crime No.16/2023 for the offence punisha ble under Ss. 376(2)(n), 417, 420, 504, 506 r/w 34 of IPC against the petitioner an d four others.