BENAKESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.4 in S.C.No.118/2016 pending before the Court of II Addl. District and Sessions Judge, Chikkamagaluru, arising out of Crime No.135/2015 registered by the N.R.Pura Police Station, Chikkamagaluru, for the offences punishable under Ss. 395, 109 and 397 of IPC, is before this Court under Sec. 439 Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) FIR in Crime No.135/2015 was registered by the N.R.Pura Police Station, Chikkamagaluru District, initially for the offence punishable under Sec. 395 of IPC against unknown persons.