HANUMANT GURAPPA ABBIGERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed seeking following reliefs:

(2.) In the captioned writ petition, the petitioner is seeking quashing of the impugned arrest and consequent remand order passed by the jurisdictional Magistrate. If a crime is reported and consequently a FIR is registered in accordance with law, the petitioner cannot knock at the doors of this Court by filing a Habeas Corpus petition and seek quashing of the arrest made by the Investigating Officer during the course of investigation. The aggrieved party has an efficacious remedy available to him under the provisions of the Criminal Procedure Code, 1973.