KAILASH D DUBAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Praveen Kumar K. N., learned counsel for the petitioners and Sri. Vinayaka V. S ., learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: Gulihatti D. Shekar, a politician lodged a complaint with Sanjay Nagar Police Station on 10/12/2022 which was registered in Crime No.284/2022 for the offences punishable under Sec. 420 , 465 , 468 and 471 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).