SURESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of a crime in Crime No.81 of 2024 of Konaje Police Station for offences punishable under Ss. 143, 147, 148, 153A, 504, 506 and 149 of the IPC.

(2.) Heard Sri M. Aruna Shyam, learned senior counsel appearing for the petitioners and Sri B.N. Jagadeesh, learned Additional Special Public Prosecutor appearing for respondent No.1.

(3.) The facts, in brief, adumbrated are as follows:-