PATAN MOHAMMED HARISH KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. -439 of Cr.P.C. by accused No.4, in the charge-sheet filed against accused Nos.1 to 8, by Peresandra Police Station, Chikkaballapura, in connection with Crime No.214/2022 of their Police Station.

(2.) I have heard the submission of the learned counsel for petitioner and learned High Court Government Pleader and perused the charge-sheet materials.

(3.) The complaint is lodged against four unknown persons, by one Smt.Suguna on the basis of which the aforementioned case is registered for the offence punishable under Sec. -307, 395, 397 of IPC and under Sec. -25(1A), 25 (1BA) of the Arms Act, 1959.