CHANUKYA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question the proceedings in C.C.No.26487 of 2015 registered for offences punishable under Ss. 143 , 147 and 341 r/w Sec. 149 of the IPC pending before the 32nd Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) Heard the learned counsel Sri Sagar G Nahar, learned counsel appearing for petitioner and Sri Mahesh Shetty, learned High Court Government Pleader appearing for respondent No.1.

(3.) Facts in brief germane are as follows: It transpires that in the month of March 2015 the Pre- University Board Examination was conducted and its results were announced on 18/5/2015. The petitioner who was then a student of law seeks to protest against the alleged wrong results that were announced by the Board on 18/5/2015. Therefore, the petitioner along with parents of the students who had grievance on the announcement of the alleged wrong results staged a protest before the Pre-University Board, Malleshwaram in connection with the aforesaid discrepancy. On the ground that the petitioner and others have wrongfully restrained the officers who were working in the Board, crime came to be registered against the members of the ABVP and NSUI, one of which was against the petitioner on 21/5/2015, which forms the complaint and the complaint becomes a crime in crime No.129 of 2015 for the afore-quoted offences. The police, after investigation, file a charge sheet against the petitioner and others on 29/10/2015 for the very offences that were alleged at the time when crime was registered.