VENKAT RAMA NAIDU KOLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.8 is before this Court calling in question registration of crime in Crime No.446 of 2025 registered for offences punishable under Ss. 3(5), 335, 335(A)(iii), 337, 339, 340, 341, 323, 324, 329, 126, 351(1), 351(2), 351(4), 240, 242, 246, 314, 318, 319, 322, 308 of the Bharatiya Nyaya Sanihta (BNS), 2023 and pending before the Additional Chief Judicial Magistrate, Bengaluru, Bengaluru Rural District.

(2.) Heard Sri P.S. Rajagopal, learned senior counsel appearing for the petitioner; Sri Vinay Mahadevaiah, learned High Court Government Pleader appearing for respondent No.1 and Sri Venkatesh Dalwai, learned senior counsel appearing for respondent No.2.

(3.) Factual canvass, shorn of unnecessary embellishments, may be delineated thus: -