RUSTOM KERAWALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. C.V.Nagesh, Learned Senior Counsel appearing for the petitioner and Sri.B.T.Venkatesh, learned SPP-II, who takes notice for respondent State. Perused the records.

(2.) The petitioner has sought for quashing of the entire proceedings in Case No. MAG/CR/(107 CRPC)/32/14-15 dated 24.7.2014 on the file of the Taluka Executive Magistrate ("TEM" for short), Bangalore East Taluk, Krishnarajapura, Bangalore.

(3.) Sri C.V. Nagesh, learned Senior counsel fairly submitted that though the order of the TEM is revisable, this court can entertain the petition under section 482 of Cr.P.C., considering the glaring errors committed by the TEM and also to set some standards as to how the Taluka Executive Magistrates have to deal with the matter under the relevant provisions.