LINGARAJA NAIK H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, sole accused, is before this Court calling in question proceedings in C.C.No.2 of 2025 (arising out of crime in Crime No.32 of 2024), pending before the Senior Civil Judge and JMFC, Shikaripura registered for offences punishable under Ss. 366, 376(2)(b), 376(2)(f), 376(2)(n), 323, 427, 504 and 506 of the IPC.

(2.) Heard Sri N.D.Manjunath, learned counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri Srikanth Patil K, learned counsel appearing for respondent No.2.

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