RENUKA Vs. SIDDAPPA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned counsel for respondent No.1 and learned High Court Government Pleader for respondent No.2 - State.

(2.) The petitioner has filed this petition under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') praying to set aside the order dtd. 1/7/2022 passed by the learned III Additional District and Sessions Judge, Vijayapura (for short 'Trial Court') in S.C.No.47/2017 on an application filed under Sec. 319 of Cr.P.C.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court. The petitioner is the de-facto complainant, respondent No.1 is the proposed accused and respondent No.2 is the complainant/State.