SAVITHA G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners seek for the following reliefs:

(2.) Heard learned counsel for the petitioners, learned Additional SPP for respondent No.1, learned counsel for respondent No.2 and perused the material on record.

(3.) A perusal of the material on record will indicate that respondent No.2-complainant filed the instant complaint which is registered as FIR in Crime No.266/2025 dtd. 8/7/2025 at 9.45 a.m. against petitioners/accused Nos.1 and 7 and other persons for the alleged offences punishable under Ss. 316(2), 318(4), 351(2), 352, 190 of BNS 2023. In pursuance of the same, respondent No.1/Police Authorities issued notice dtd. 8/7/2025 under Sec. 35(3) of BNS to petitioner No.1.