KUMAR G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri G.N.Ananthapadmanabha, learned Counsel for the petitioner and Sri V.S.Vinayaka, learned High Court Government Pleader for the respondent-State.

(2.) This petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

(3.) Brief facts of the case are as under: Smt.Suma Satheesha W/o. Satheesha lodged a complaint with Subramanyapura Police on 14/3/2022, which was registered in Cr.No.68/2022, for the offence under Sec. 397 of IPC against unknown person at the first instance.