LAWS(KAR)-2023-3-41

K.M. POORNESH Vs. STATE OF KARNATAKA

Decided On March 06, 2023
K.M. Poornesh Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri. K.S. Ganesha, learned counsel for the petitioner and Sri. S. Vishnumurthy, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) Upon the complaint lodged by Gowtham S/o Sathisha @ Halappa, the Balehonnur Police Station, registered a case in Cr.No.91/2022 on 13/8/2022.