K. NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.147/2022 registered by Holalkere Police Station, Chitradurga District for the offences punishable under Ss. 404, 405, 415, 420, 423, 463, 464, 466, 468, 470 R/w 149 of IPC is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned Counsel appearing for the petitioner and learned High Court Government Pleader for respondent - State.

(3.) Smt. Padmaja A.G., W/o. Ramanatha Shetti had filed PCR No.75/2021 before the Court of Senior Civil Judge and JMFC, Holalkere which was referred to jurisdictional Police by the learned Magistrate and in turn, the Holalkere Police had registered FIR in Crime No.147/2022 against the petitioner and 5 others. Investigation in the case is complete and charge sheet has been filed in the said case only as against the petitioner herein and insofar as the other accused persons, charge sheet is not filed. Apprehending arrest in the said case, the petitioner had filed Crl.Misc.95/2023 before the Sessions Court which was dismissed on 13/2/2023. Therefore, he is before this Court.