PUNITH. P Vs. STATE

JUDGEMENT

(1.) In this petition, petitioner seeks the following reliefs:

(2.) Heard learned counsel for the petitioner and learned Additional SPP for the respondent and perused the material on record.

(3.) A perusal of the material on record will indicate that one Smt. Kusuma M.- 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 petitioner / accused No.2 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 - Police Authorities issued notice dtd. 8/7/2025 under Sec. 35(3) of BNSS to the petitioner.