RAMAKRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., by accused No.2, apprehending his arrest in Crime No.213/2021, registered at Bagepalli Police Station, for offences punishable under Ss. 120-B, 406, 420, 504, 506 read with 34 of IPC.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent-State and perused the material on record.

(3.) The aforementioned case is registered on the basis of a private complaint filed by one Manjunath H.M., which was referred to Police for investigation.