C. M. REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by accused No.2 in Cr.No.159/2023 of Marathahalli Police Station, registered for the offence punishable under Ss. 498A, 306 r/w Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner, the learned HCGP for the State and perused the records of the case.

(3.) The learned HCGP has filed statement of objections.