PRAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Akshaya Anil Katti, learned counsel for the petitioner and Sri.P.N.Hatti, learned High Court Government Pleader for the respondent/State.

(2.) Petitioner is accused No.1 in Crime No.62/2025 of Chittavadagi Police Station, wherein accused is alleged with the offences under Ss. 318(4), 316(2), 316(5), 61(2) read with Sec. 3(5) of Bharatiya Nyaya Sanhita, 2023.

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