VISHALAKSHI BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner-accused No.1, who is sought to be prosecuted for the offence punishable under Sec. 506 , 170 and 448 r/w 34 of IPC, is before this Court.

(2.) The 2nd respondent lodged the FIR alleging that, on 30/11/2021, at about 4.00 p.m., the petitioner along with two men criminally trespassed into the house stating that they are Court Ameens who have come to serve the summons, and when she asked them to show their identity proof, at that time, the petitioner interfered and threatened her to sign the papers, failing which, she would not be spared and also gave life threat to her.

(3.) The registration of the FIR is impugned in this petition.