THIMMARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.367/2020 registered for offences punishable under Ss. 504 and 506 of the IPC.

(2.) Heard Sri. Keshav M. Datar, learned counsel appearing for the petitioner, Sri. K.S. Abhijith, learned HCGP appearing for respondent No.1 and have perused the material on record.

(3.) Without going into the details of the allegation against the petitioner, what merits acceptance in the case at hand is the very registration of the crime by the police on a non-cognizable offence i.e., Ss. 504 and 506 of the IPC.