SHANKARMURTHY Vs. STATE

JUDGEMENT

(1.) Petitioner in this petition calls in question proceedings in C.C.No.4058/2020 registered for offences punishable under Ss. 79 and 80 of the Karnataka Police Act, 1963.

(2.) Heard the learned counsel Sri. Rudrachar B., appearing for the petitioner and Sri. Thejesh P., learned High Court Government Pleader for the respondents and have perused the material on record.

(3.) The learned counsel for the petitioner submits that the issue in the case at hand stands covered by the judgments rendered by the Co-ordinate Benches of this Court in Crl.P.No.100877/2014, disposed on 13/6/2014, which read as follows: