JOHNATHAN RICHIE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ravi J.S, learned counsel for the petitioner and Sri S. Vishwa Murthy, learned High Court Government Pleader.

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

(3.) Brief facts of the case are as under; M. Ramaswamy S/o Muniyellappa lodged a complaint with Viveknagar police station on 2/1/2023, which was registered in Cr.No.1/2023 for the offences punishable under Sec. 354(D) , 354(B) , 506 , 341 , 504 and 354 of IPC.