REVANNA H.D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Criminal Procedure Code with the following prayers:

(2.) On 28/4/2024, the complainant (respondent no.2) filed a complaint against the petitioner and his son with respondent no.1-Police, which reads as under: <IMG>JUDGEMENT_8_LAWS(KAR)11_2025_1.jpg</IMG> <IMG>JUDGEMENT_8_LAWS(KAR)11_2025_2.jpg</IMG> <IMG>JUDGEMENT_8_LAWS(KAR)11_2025_3.jpg</IMG> <IMG>JUDGEMENT_8_LAWS(KAR)11_2025_4.jpg</IMG>

(3.) On the date of filing of the complaint, the petitioner was a Member of Legislative Assembly from Holenarasipura Constituency and his son was a Member of Parliament from Hassan Constituency.