ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner being the accused in Crime No.189/2024 of Mudagal Police Station, registered for the offence punishable under Sec. 303(2) of Bharatiya Nyaya Sanhita, 2023 (for short 'BNS 2023') pending before the learned Addl. Civil Judge (Jr.Dn) and JMFC, Lingasugur, Raichur District, is seeking to quash the criminal proceedings initiated against him.

(2.) Heard Smt.Swati M.N., learned counsel for the petitioner and Smt.Arati Patil, learned High Court Government Pleader for the respondent - State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: