SHIVU Vs. STATE OF KARNATAKA

JUDGEMENT

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

(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: A complaint came to be lodged with Varuna Police Station, Mysuru District by Shri. Ravi. M., who is the nephew of the deceased, which came to be registered in Crime No.32/2022 on 24/2/2022 initially for the offence punishable under Sec. 307 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) against three persons namely Nagaraju, Ravi and Shivu.