NAGESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Girish B. Baladare, learned counsel appearing for the petitioners and Sri K.S. Abhijith, learned High Court Government Pleader appearing for the respondent-State.

(2.) The petitioners are before this Court calling in question the proceedings in C.C.No.540/2019, pending on the file of the Civil Judge and JMFC Court, Nagamangala, Mandya District, registered for the offences punishable under Ss. 79 and 80 of the Karnataka Police Act, 1963, which are non-cognizable offences.

(3.) In the light of the fact that the said offences were non-cognizable, FIR could not have been registered against the petitioners on such offences, without at the outset seeking permission from the hands of the learned Magistrate under Sec. 155(2) of the Cr.P.C.