MUTHURAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Shivaswamy, learned counsel for the petitioner and Sri. S. Vishwa Murthy, learned High Court Government Pleader for respondent-State.

(2.) Present petition is filed under Sec. 439 of Cr.P.C with the following prayer:

(3.) The brief facts of the case are as under: Nagamma N. W/o. Chinnaswamy lodged a complaint with Kodihalli Police Station on 30/6/2022, which was registered in Crime No.128/2022 for the offences punishable under Ss. 302 , 324 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).