RAMAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri K.M.Ghate, learned counsel for the petitioners and the learned High Court Government Pleader for the respondents are present.

(2.) Sri Anupam Agarwal, Inspector General of Police North West and Sri Chennabasavanna Langoti, Superintendent of Police, Bidar, are present through Video Conferencing.

(3.) This petition arose on account of the challenge to the action initiated by the respondent/Taluka Executive Magistrate based on the Preventive Action Report filed by Chitaguppa Police, whereby a case came to be registered as PAR No.43/2022 under Sec. 107 of Cr.P.C.