SHANMUKHASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Gourishankar H. Mot, learned counsel for the petitioner and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent No.1-State.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) In respect of an ugly incident that said to have occurred on 18/8/2018 in the Court complex, a complaint came to be lodged by Girish S/o. Narayansa Bandage with Navanagara Police Station registered in Crime No.190/2018 for the offences punishable under Ss. 143, 147, 504 and 506 read with Sec. 149 of IPC against the petitioners herein.