NARASHIMMAIAH K. H. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: One Vasantha G.Y., son of Yallaiah filed a complaint with Byadarahalli Police Station on 20/8/2022, which was registered in Crime No.411/2022, initially for the offences punishable under Ss. 307 and 397 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) against the petitioner and other three accused persons.