AJAY JOHN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1-State.

(2.) Smt. Nandini B, learned counsel files vakalat for respondent No.2 and the same is placed on record.

(3.) The petitioner challenges the registration of the crime for the offences punishable under Sec. 318(2), 69 and 88 of BNS, 2023.