DAVUD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.K.A.Chandrashekar, learned counsel for the petitioner and Smt.Girija S. Hiremath, learned High Court Government Pleader for the State/respondent.

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

(3.) A complaint came to be filed by Ramanjineyulu S/o Paramesh with Cowlbazar Police Station, Ballari, which was registered in Crime No.36/2025 on 17/2/2025 for the offences punishable under Sec. 189(2), 191(2), 191(3), 190, 118(1), 109 and 352 of Bharatiya Nyaya Sanhita, 2023 (for short, 'the BNS').