SHRUTI S.BELLAKKI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shivaraj C.Bellakki, learned counsel for the petitioner and learned High Court Government Pleader for the respondent No.1-State and Sri Mahantesh R.Patil, learned counsel for respondent No.2. Perused the records on admission.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- 2 n d respondent lodged a complaint with Garag Police on 23/4/2019 which was registered in Crime No.49/2019 for the offences punishable under Sec. 153A, 295A, 504, 505(2) of IPC, Sec. 123(3A), 125 of Representation of People Act (hereinafter referred to as 'R.P.Act', for brevity).