PRATHAP SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Suresh Jagannath, learned counsel for petitioners and Sri.S.Vishwa Murthy, learned High Court Government Pleader for respondent-State.

(2.) The present petition is filed by the petitioners under Sec. 439 of the Cr.P.C. with the following prayer:

(3.) Brief facts of the case are as under: Upon a complaint lodged by Sri.Vinod G., son of Giriyappa R., with Jayanagar Police, registered in Crime No.133/2022 on 29/6/2022 for the offences punishable under Sec. 397 of Indian Penal Code (for short ' IPC ').