RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed seeking to quash the entire proceedings in Crime No.100/2011 later registered in CC No.9/2012 on the file of the Civil Judge & JMFC, Bilagi, against the petitioner for the offence punishable under Sections 504 and 506 of Indian Penal Code, 1860.

(2.) A Technical point raised before this Court by the learned Counsel for the petitioner is that both the offences i.e. 504 and 506 of IPC are non cognizable in nature and the Police Officer gets absolutely no jurisdiction to investigate the matter and to submit any report pertaining to non cognizable offences. Therefore, the entire proceedings are required to be quashed.

(3.) In order to appreciate this legal aspect, it is just and necessary for this Court to look into the FIR lodged and the nature of allegations made and how the Police have investigated the matter and what report has been submitted by the Police before the learned Magistrate and what the learned Magistrate has done thereafter.