KEERTHAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused 1 and 2 are before this Court calling in question a crime in crime No.86 of 2023 registered for offences punishable under Ss. 447, 295A, 505, 506 and 34 of the IPC and pending before the II Additional Civil Judge & JMFC, Puttur, Dakshina Kannada District.

(2.) Heard Sri B.S. Sachin, learned counsel appearing for the petitioners and Smt. R. Sowmya, learned High Court Government Pleader for respondent No.1. Respondent No.2 though served a year ago, has remained unrepresented even today.

(3.) Facts, in brief, germane are as follows:-