KRISHNAPPA M. T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.372/2020 arising out of crime No.181/2020 for offences punishable under Ss. 34 and 504 of the Indian Penal Code, 1860 ('the IPC' for short).

(2.) Heard learned counsel Smt. Nandini B., for learned counsel, Sri. Bhargav G., appearing for the petitioner and learned Additional SPP, Sri. B.N. Jagadeesha, appearing for respondent No.1.

(3.) Respondent No.2 though served, remains unrepresented throughout the proceedings and even today.