BABU P. PERUMAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings instituted against the petitioner in Crime No.186/2019 registered for offences punishable under Ss. 379 , 420 of the IPC and Ss. 5 , 9B of the Explosives Act, 1884 and Sec. 5 of the Explosive Substances Act, 1908.

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

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: A crime is registered against the petitioner for the aforesaid offences, which are non-cognizable offences. This fact is not in dispute. If the offences are non-cognizable, the procedure stipulated under Sec. 155(2) of the Cr.P.C., ought to have been complied with before registration of the FIR.