VENKATESHAIAH V T Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri A.N. Radha Krishna, learned counsel for the petitioner and Sri Chetan Desai, High Court Government Pleader for the respondent.

(2.) The petitioner is in Judicial Custody in crime No.126/2017 registered by the respondent police in respect of the offences punishable under Sections 506 , 504 , 376 IPC.

(3.) The complainant is a Government Assistant Teacher in the Government School at Chinakurali village, Pandavapura Taluk, Mandya District, she is aged 49 years.