KANAKA LAKSHMI B.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused in Crime No.338 of 2024 is knocking at the doors of this Court calling in question crime registered for offences punishable under Sec. 108 of the Bharatiya Nyaya Sanhita, ('BNS') 2023/Sec. 306 of the earlier regime of the IPC r/w Sec. 7(a) of the Prevention of Corruption Act, 1988 ('the Act' for short).

(2.) Facts, in brief, germane are as follows:-

(3.) This Court, from time to time, passed certain orders permitting continuance of investigation and directing the Investigating Officer in-charge of the Police Station not to file the final report without the leave of the Court. Here comes the petitioner, as the 4th Investigating Officer in Crime No.56 of 2023. The Investigating Officer was repeatedly alleged of harassment and torture to the accused. Several affidavits are filed by accused Nos. 7 and 8 with regard to the torture of the Investigating Officer. On the morning hours of 22/11/2024 after participating in the investigation on several dates, accused No.8 one Kumari Jeeva dies by committing suicide. It is then, a complaint is registered by her sister who is also an accused in the crime. The complaint results in registration of crime in Crime No.338 of 2024. Even before the ink could try on the crime so registered, the petitioner has preferred the subject petition 3 days after registration of the crime seeking quashment of proceedings.