PRATHEEPA. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Pradeep C.S, the learned counsel for the petitioner and Sri. Vinayaka V.S , learned HCGP for the respondent-State and perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) The accused is charge-sheeted for the offence punishable under Sec. 302 read with Sec. 34 of Indian Penal Code (for short herein referred to as ' IPC ').