DEVIBAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sanjay A. Patil, learned counsel for the petitioner, Smt. Aarti Patil, learned High Court Government Pleader for respondent No.1 State and Sri Ashok B Mulage, learned counsel for respondent No.2 - accused.

(2.) Petition is filed under Sec. 483(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS, 2023') with the following prayer:

(3.) Facts in brief, which are utmost necessary for disposal of the present petition are as under: