RANI Vs. STATE

JUDGEMENT

(1.) Heard Sri. Manjunath V., learned counsel for the petitioner and Sri. Vishwa Murthy, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: Sri. K. R. Chendrashekar being a police officer lodged a complaint with Banaswadi Police Station which was registered in Crime NO.535/2021 on 15/11/2021 for the offences punishable under Ss. 420 , 465 , 468 , 417 , 471 , 120B read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) against the present petitioner and ten other persons.