SRINIVASA T. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused No.8 against the order dtd. 2/1/2023 passed by the Court of I Additional Sessions and Special Judge, Chikkamagaluru in Crime No.253/2022, whereby the petition filed under Sec. 439 of Cr.P.C. has been dismissed.

(2.) Heard the learned counsel for the appellant and learned High Court Government Pleader for respondent No.1/State.

(3.) Learned HCGP has filed a memo stating that respondent No.2/De-facto complainant has been served.