SATHISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 o f the Constitution o f India read with Sec. 482 of Cr.P.C., the petitioner has sought the following relie fs: "1. Issue a writ o f certiorari or any other appropriate writs quashing the First Information Report in crime No.95/2020 of the Moodbidri Police Station pending on the file of the Court of Civil Judge and JMFC Court Moodabidre, vide Annexure - D.

(2.) Issue appropriate writ or direction directing the respondents to pay compensation of Rs.1,00,000.00 to the petitioner.

(3.) Issue appropriate writ or directions directing the respondent No .1 to hold enquiry regarding the illegalities and lapses in registration o f criminal case and take appropriate actions against respondent-2/police official and respondent No.3 responsible for illegal registration of the FIR.