SUDHEER KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused praying to quash the FIR in Crime No.0025/2022 registered by Kalaburagi City CENC Crime Police Station, Kalaburagi North Sub Division Kalaburagi for the offence punishable under Sec. 66 of Information Technology Act 2008 and Ss. 504 and 506 the Indian Penal Code 1860, pending on the file of learned I Additional Civil Judge (Jr. Dn) and JMFC, Kalaburagi.

(2.) The allegation in the FIR is that, the petitioner - accused is working as a Traffic Constable. He visited the office of the respondent No.2 and abused him. Thereafter, he sent the voice-message in a whatsapp group, in which the petitioner - accused and the respondent No.2 are the members. It is alleged that, in the said voice-message, he used abusive and vulgar language, against the police personnel. Thereafter, the FIR was lodged by respondent No.2 after five days from the date of the alleged incident.

(3.) Heard the learned counsel for the petitioner - accused and the learned High Court Government Pleader for the respondent - State.