GAYATHRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Umesh P.B., learned counsel for the petitioners and Sri S. Vishwamurthy, learned High Court Government Pleader.

(2.) Petition under Sec. 438 Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: Mother of the victim girl lodged a complaint with Hosadurga police on 29/7/2022 which was registered in Cr.No.325/2022 initially for the offence punishable under Sec. 363 of IPC.