SAMPATH KUMAR Vs. STATE

JUDGEMENT

(1.) Heard Sri.Sadanand G Shastri, learned counsel for the petitioner and Sri.R.D.Renukaradhya, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The present petition is filed under Sec. 439 of Cr.P.C.

(3.) On the basis of complaint filed by Bijalaram, the Anugondanahalli police have registered a case in Cr.No.33/2023 against the Balasubramanyam and four unknown persons for the commission of offences punishable under Sec. 397 of IPC.