KARIBASAPPA Vs. STATE BY JAGALURU

JUDGEMENT

(1.) Heard Sri Maruthi G B, learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State and perused the records.

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

(3.) The brief facts of the case are as under: The complaint came to be lodged by one Basavaraj S/o of Thimmappa which was registered in Crime No.254/2022 on 5/11/2022 by the Jagalur Police Station for the offences punishable under Ss. 306 read with Sec. 34 IPC.