MUNIYAPPA PILLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt. Irfana Nazeer, learned counsel for Sri. Manjunath B.R, learned counsel for the the petitioner and Sri. H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The present petition is filed under Sec. 439 of Cr.P.C.

(3.) On the basis of complaint filed by Somashekhar N., Kodigehalli Police have registered a case in Cr.No.65/2023 against the accused No.1 to 9 for the commission of offences punishable under Ss. 143, 147, 148, 307, 323, 324, 354, 392, 504 and 506B R/w Sec. 149 of IPC.