SHIVAKUMAR NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Nagendra Naik, learned counsel for the petitioner and Sri S.Vishwamurthy, learned High Court Government Pleader for the respondent-State and perused the records.

(2.) This petition is filed under Sec. 438 Cr.PC, with the following prayer:

(3.) Brief facts of the case are as under: Upon a complaint lodged by Yathisha V S/o.Venkatachala, Ramanagaram Rural Police registered a case in Crime No.330/2022 on 30/9/2022 for the offence punishable under Sec. 380 IPC.