D. K. SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 25/1/2021 by which the concerned Court takes cognizance of the offences pursuant to PCR.No.1453/2021 and registers a C.C.No.3169/2022 for offences punishable under Sec. 51(b) of the Disaster Management Act, 2005 ('Act' for short) and Sec. 188 of the Indian Penal Code, 1860 ('IPC' for short).

(2.) Heard Sri. Arnav A. Bagalwadi, learned counsel appearing for the petitioner and Sri. Mahesh Shetty, learned HCGP appearing for respondents No.1 and 2. * Page No.2 is re-typed and replaced vide Chamber order dtd. 19/7/2023.

(3.) The brief facts that leads the petitioner to this Court in the subject petition as borne out from the pleadings are as follows: