LAWS(KAR)-2022-3-110

BHAVIT SHETH Vs. STATE OF KARNATAKA

Decided On March 04, 2022
Bhavit Sheth Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioners call in question the proceedings instituted in Crime No.226/2021 before the respondent-police for the offences punishable under Ss. 79 and 80 of the Karnataka Police Act, 1963 as amended in the year 2021.

(2.) Heard Sri.C.V.Nagesh, learned senior counsel appearing for petitioners and Sri.Shankar.H.S., learned High Court Government Pleader appearing for the respondent-State.

(3.) Amendment to the Karnataka Police Act was the subject matter in several writ petitions - in W.P.No.18703/2021 and connected cases, the Division Bench of this Court, by its order dtd. 14/2/2022 has struck down Ss. 2, 3, 6, 8 and 9 of the Karnataka Police (Amendment) Act, 2021 in its entirety, as ultra vires the Constitution of India.