SUNKAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.K.L.Patil, learned counsel for the petitioners and learned High Court Government Pleader for the respondent - State.

(2.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: A complaint came to be lodged by police head constable Iranna with Hosapete police station, which came to be registered in Crime No.13/2022 on 21/1/2022 for the offences punishable under Ss. 269 and 34 of IPC and Sec. 5(4) of Karnataka Epidemic Diseases Act, 2020.