SAMPATH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Namadev Seetaram Badiger, learned counsel for the petitioner, learned High Court Government Pleader for respondent No.1- State and Miss. Soumya S. Gujamagadi, counsel for Sri. Raja Raghavendra Naik, for respondent No.2. Perused the records on admission.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- Victim lady lodged the complaint, Gangavathi Town Police Station on 17/2/2019 which was registered in Crime No.29/2019 for the offences punishable under Ss. 376 and 417 of IPC.