LAWS(KAR)-2025-3-74

RADHAKRISHNA HOLLA Vs. SOWMYA REDDY

Decided On March 07, 2025
Radhakrishna Holla Appellant
V/S
Sowmya Reddy Respondents

JUDGEMENT

(1.) The petitioner/accused No.51 is at the doors of this Court calling in question proceedings in C.C.No.37087 of 2021 pending before the 42nd Additional Chief Metropolitan Magistrate, Bengaluru arising out of a complaint under Sec. 200 of the Cr.P.C. alleging offences under Ss. 499 and 500 of the IPC.

(2.) Sri Shridhar Prabhu, learned counsel appearing for the petitioner and Smt Sruti Changanti, learned counsel appearing for the respondent/complainant.

(3.) Facts, in brief, germane are as follows:-