SHIVAKUMAR NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Nagendra Naik K., learned counsel for the petitioner and Sri. V. S. Vinayaka, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 438 of Cr.P.C.

(3.) The brief facts of the case are as under: Savithramma W/o. Late Malavaiah, house wife lodged a complaint with Channapatna Rural Police Station on 27/9/2022 which came to be registered in Crime No.259/2022 for the offence punishable under Sec. 392 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC for short).