R.RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner accused No.1 is calling in question registration of a crime in Crime No.44/2023, pending on the file of the VII Additional Chief Metropolitan Magistrate, Bengaluru, for offences punishable under Ss. 447 r/w. 34 of the IPC.

(2.) Heard Sri Sunil Kumar S., learned counsel for petitioner, Sri B.N.Jagadeesha, learned Additional State Public Prosecutor for respondent No.1 and Sri K.S.Chandrahasa, learned counsel for respondent No.2.

(3.) The facts adumbrated are as follows: