KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.59/2024 registered by Bilichodu Police Station, Davanagere District for the offences punishable Ss. 354(B), 448, 323, 509 and 506 of IPC is before this Court under Sec. 438 of Cr.P.C.,.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.59/2024 was registered by the Bilichodu Police Station, Davanagere District against the petitioner herein for the aforesaid offences on the basis of first information dtd. 18/5/2024 received from the victim girl, aged about 22 years. Apprehending arrest in the said case, the petitioner had filed Crl.Misc.No.513/2024 before the jurisdictional Sessions Court, which was rejected on 14/6/2024. Therefore, he is before this Court.