HARSHA C.T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused 1 to 5, 7 and 8 are knocking at the doors of this Court calling in question registration of a crime in Crime No. 222 of 2023 registered for offences punishable under Ss. 376, 417, 504 and 506 of the IPC and pending before the Principal Civil Judge (Jr. Dn.) and JMFC, Channarayapatna.

(2.) Heard the learned counsel Sri Sathisha D.J., appearing for petitioners, learned Additional Sate Public Prosecutor Sri B.N.Jagadeesha appearing for respondent No.1 and learned counsel Sri M.V.Vedachala appearing for respondent No.2.

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