KARTHIK SHETTY Vs. STATE

JUDGEMENT

(1.) Heard Sri. Rodda Reddy and learned HCGP for respondent No.1-State.

(2.) Petition under Sec. 439 of Cr.P.C. with the following prayer:

(3.) The accused/petitioner has been charge sheeted in respect of crime No.46/2022 of Mangaluru South Police for the offences punishable under Sec. 143 , 147 , 148 , 120B , 109 , 114 , 302 , 506 , 212 and 201 r/w Sec. 149 of IPC.