R. D. USHA RANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Manu N.P., learned counsel for the petitioners and Sri Vishwa Murthy, learned High Court Government Pleader for the respondent-State and perused the records.

(2.) This petition is filed under Sec. 438 Cr.PC, with the following prayer:

(3.) Upon filing of the complaint by Smt. V.Chitra W/o. P.Vasu, against the accused/petitioners, the Thalaghattapura Police registered a case in Crime No.231/2022 on 17/9/2022 for the offence punishable under Ss. 420 , 471 , 468 , 465 read with Sec. 149 IPC.