RAJESH R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent Nos.1 and 2.

(2.) This petition is filed by the petitioner/accused .us 482 of Cr.P.C for quashing the criminal proceedings in C.C.No.361/2021 arising out of Crime No.12/2020 registered by Tumkur police station and charge sheeted for the offence punishable under Sec. 79 and 80 of Karnataka Police Act (herein after referred to as 'K.P. Act') pending on the file of Principal Civil Judge and JMFC, Tumkur.

(3.) Heard learned counsel for petitioners and learned HCGP. for the State.