SUBRAMANI C. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(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: Nandini R. W/o. Tangaraju lodged a complaint with Vishwanathapura Police Station on 8/2/2023 which was registered in Crime No.17/2023 for the offence punishable under Sec. 392 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).