RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Vijayendra Bhimakk anavar, learned cou nsel for the petitioner and Smt. Girija S. Hiremath, learned High Court Government Pleader for the respondent-State. P erused the records.

(2.) The pres ent petition is filed under Sec. 438 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- Upon the complaint lodged by Sri. H. D. Theg unasi, Divisional Security Superintendent, N.W.K.R.T. C., Haveri. A case came to be registered by Haveri Town Polic e Station in Crime No.48/2022 for th e offen ces punishable und er Secti ons 409, 420, 465 read with Sec. 34 of IPC.