SHIVAPPA MAYAPPA YARAGATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Vitthal S. Teli, learned counsel for the petitioner and Smt.Girija S.Hiremath, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The pres ent 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 by Smt. Laxmi Bagadi on 10/11/2022 with Raibag Police Station which was registered in Crime No.267/2022 for the offences punishable under Ss. 341, 307, 324, 504 and 506 of IPC.