RAGHAVENDRA H.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.165 of 2023 pending before the Additional Civil Judge (Junior Division) and JMFC, Hunsur arising out of crime in Crime No.57 of 2023 registered for offences punishable under Ss. 341, 323, 324, 504, 506, 354B and 34 of the IPC.

(2.) Heard Sri Raghava P., learned counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and 2 and Sri S.A. Saboor, learned counsel appearing for respondent Nos. 3 and 4.

(3.) Facts adumbrated are as follows: -