M. N. RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Basavaraj S. Sappannavar, learned counsel for the petitioner and Sri Vinayaka V.S ., learned High Court Government Pleader.

(2.) Petition under Sec. 438 Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: Chaithra W/o Govindaraju (deceased) lodged a complaint with Kora police, Tumakuru District on 20/5/2022 whereby Kora police registered the case in Cr.No.75/2022 for the offence punishable under Sec. 306 r/w 34 of IPC .