SYED TANZEER HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Hitesh Gowda B. J., learned counsel for the petitioner and Sri. V. S. Vinayaka, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 438 of Cr.P.C.

(3.) The brief facts of the case are as under: A complaint came to be lodged by N. K. Sharma S/o. Jethmal Sharma with Mahalakshmipuram Police Station on 7/2/2023 which was registered in Crime No.19/2023 for the offences punishable under Sec. 379 , 406 , 420 read with sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).