AKKAMAHADEVI MANJUNATH PAMMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Krishna B.J., learned counsel for the petitioners and Sri. V.S. Vinayaka, learned HCGP for the respondent-State.

(2.) This petition under Sec. 439 Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: Sri. Raghukumar B.G., ASI of K.P. Agrahara police lodged a complaint with the police on 4/12/2022 which was registered in Crime No.178/2022 for an offence punishable under Ss. 302 of IPC., initially against unknown persons. The gist of the complaint averments reveal that on receipt of information by Hoysala Police who were on patrolling duty on 3/12/2022, the complainant went to the place of incident, near 5th Cross, Magadi Road, where he noticed an unknown dead body and accordingly, reported the incident. After registering the case, the police after thorough investigation apprehended the petitioners and others. Based on the voluntary statement, police have implicated the present petitioners and there is no recovery from the present petitioners and a charge sheet came to be filed.