AMBAREESH S/O VENKATASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant-Accused and his Counsel is present. Complainant is one Chandrakala. She is also present.

(2.) The State is represented by Kadugodi Police Station. On behalf of the State, learned High Court Government Pleader is present.

(3.) An application under Section 320[2] of Cr.PC is filed by Accused Ambareesh and his wife M.G. Chandrakala. The petition under Section 320[2] of Cr.PC reads as under: