EKNATHRAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sanjay A. Patil, learned counsel for the petitioner and Sri Jamadar Shahabuddin, learned High Court Government Pleader for the respondent ' State.

(2.) Petition under Sec. 482 of BNSS, 2023 with the following prayer:

(3.) Facts in brief, which are utmost necessary for disposal of the petition are as under: Upon the complaint lodged by Raju S/o. Dattatri Rao Khelba, New Town Police, Bidar registered a case in Crime No.67/2025 on 4/4/2025, for the offence punishable under Ss. 103(1), 61(2)(a) and 3(5) of BNS, 2023.