SIDDARAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Advaveeshaiah B, learned counsel for the petitioner and the learned HCGP.

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

(3.) Brief facts are as under: The complaint came to be lodged with Huliyar Police, Chikkanaykanahalli Taluk, Tumkur District by Sri. Ramalingaiah, s/o. Siddaramaiah and the same was registered in crime No.148/2021 on 13/7/2021 for the offences punishable under Sec. 392 , 448 and 302 IPC.