JAGATH PRAKASH NADDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of crime in Crime No.89 of 2023 pending before the Principal Civil Judge & JMFC, Harapanahalli, Vijayanagara District for offence punishable under Sec. 171F of the IPC.

(2.) Heard Sri Uday Holla, learned senior counsel along with Sri. Vinod Kumar, Mrs.Pooja Savadatti and Sri. Pavan Narang Neeraj for the petitioner and Sri B.A.Belliyappa, learned State Public Prosecutor appearing for respondent No.1.

(3.) Facts adumbrated are as follows:-