B.E. PRAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.1 in Crime No.163/2023 registered by Beguru Police Station, Bengaluru City, for the offence punishable under Sec. 420 IPC, is before this Court under Sec. 438 Cr.PC.

(2.) Heard the learned Counsel for the parties.

(3.) On the basis of the complaint lodged by Smt. Jayashri Prakash dtd. 30/6/2023, Beguru police have registered FIR in Crime No.163/2023 for the aforesaid offences against the petitioner and another.