YUVARAJ S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Ramesha H.N., learned counsel for the petitioner and Sri.Vinayaka V.S ., learned High Court Government Pleader for the respondent-State. Perused the records.

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

(3.) The brief facts of the case are as under: Smt.Parvathi wife of Raju filed a complaint with Begur Police, Bengaluru City on 21/8/2022 which was registered in Crime No.217/2022 for the offence punishable under Sec. 307 read with Sec. 34 of Indian Penal Code, 1860 (for short ' IPC ').