BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C. No.2036/2021 registered for the offences punishable under Ss. 419, 465, 471, 420 , 109 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the parties.

(3.) Facts in brief, germane, are as follows: A complaint comes to be registered on 5/5/2021 which becomes a crime in Crime No.159/2021 for the afore quoted offences. The name of the petitioner did not figure in the complaint or in the crime so registered. The Police conducted investigation and filed a charge sheet. During the filing of the final report - the charge sheet, the name of the petitioner is roped in as accused No.4. The filing of the charge sheet against the petitioner is what drives the petitioner to this Court in the subject petition.