VIRUPAKSHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Praveen Kumar G., learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(2.) These petitions are filed under Sec. 482 of Cr.P.C. with the following prayers:

(3.) Brief facts of the case are as under: Upon complaint lodged by the Assistant Director, Town and Rural Planning Department who was the Member of Flying Squad entrusted with the responsibility of detecting the violation of Code of Conduct in respect of parliamentary elections held in the year 2019, was on the patrolling duty. He noticed that school children have been used for the procession wherein a head cap with initials 'BJP' (Bharatiya Janata Party) and giving the flags in the hands of the children of Bharatiya Janata Party, a national political party. Immediately he lodged a report with Station House Officer of Town Police, Koppal. Based on the said report, a case came to be registered in Crime No.57/2019 for the offence punishable under Sec. 14 of Child Labour (Prohibition and Regulation) Amendment Act , 2016. Police after registering the case, had filed charge sheet against the petitioner herein. The same is called in question by the petitioner in this petition. .