RAJESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Chethan B, learned counsel for the petitioner and Sri. H.S.Shakar, 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 Sri.Adithya, Pension Mohalla police, Hassan have registered a case in Cr.No.11/2023 against the accused Rajesha for the commission of offences punishable under Ss. 504, 341 and 307 of IPC.