H K SATHISH CHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Sridhar A. G., learned counsel for the petitioner and Sri. S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State.

(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: Basavaraju S/o. Late Siddabasappa filed a complaint with Akkur Police Station on 12/10/2017, which was registered in Crime No.217/2017 for the offences punishable under Sec. 409, 419, 420, 465, 467, 468 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short).