B.ASHOK KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.109 of 2022 pending before the JMFC II Court, Shivamogga arising out of crime in Crime No. 114 of 2021 registered for offences punishable under Ss. 376(2)(n), 368, 342, 307, 355, 323, 504 and 506 of the IPC.

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

(3.) Heard Sri P. Prasanna Kumar, learned counsel appearing for the petitioner, Sri Harish Ganapathi, learned High Court Government Pleader appearing for the 1st respondent and Smt. M. Rekha, learned counsel appearing for the 2nd respondent.