MATHIVANAN DURAI Vs. STATE

JUDGEMENT

(1.) Heard Sri. Muralidharan, learned counsel for the petitioner and Sri. H.S.Renukaradhya, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The present petition is filed under Sec. 439 of Cr.P.C.

(3.) On the basis of complaint filed by Deepika, police have registered a case in Cr.No.85/2023 against the accused for the commission of offence punishable under Sec. 376 of IPC.