PAVAN S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri U.Karthik Yadav, learned Counsel for the petitioner and Sri S.Vishwa Murthy, learned High Court Government Pleader for the respondent-State.

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

(3.) Brief facts of the case are as under: A complaint came to be lodged with Kunigal Police, Tumakuru District on 18/7/2022 by Sri Mahesha S/o. Rangaswamy being the owner of Brick Kiln. Based on which, the police registered a case in Cr.No.254/2022 for the offence punishable under Sec. 302 , 201 r/w 34 of IPC initially against the two persons namely Manjunatha and Ramesha.