GIRISH K. B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shankarappa S., learned counsel for for the accused/petitioner and Sri V.S. Vinayaka, learned High Court Government Pleader for the respondent - State. Perused the records.

(2.) This Petition is filed under Sec. 439 Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: A complaint came to be lodged by Smt. Nisha N.K. D/o. Ningegowda with Huliyurdurga Police Station, Tumkuru District on 2/11/2021, same was registered in Crime No.127/2021 for the offence punishable under Sec. 302 IPC initially against unknown persons.