SHANKARA Vs. STATE BY SARAGUR POLICE STATION

JUDGEMENT

(1.) Accused in S.C.No.226/2022 pending before the Court of V Addl. District and Sessions Judge, Mysuru, arising out of Crime No.32/2022 registered by the Saragur Police Station, Mysuru, for the offences punishable under Ss. 498A and 306 of IPC is before this Court under Sec. 439 Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) On the complaint lodged by Manjula dtd. 24/2/2022, FIR in Crime No.32/2022 was registered by the Saragur Police Station, Mysuru, against the petitioner herein for the aforesaid offences.