ALLA BAKSHA PATEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 is before this Court calling in question proceedings in C.C.No.16321 of 2020, arising out of a crime in Crime No.60 of 2020 pending before the V Additional Chief Metropolitan Magistrate Court, Bengaluru, for the offences under Ss. 501, 504, 507 and 509 of IPC.

(2.) Facts, adumbrated, are as follows:-

(3.) The Police conduct investigation and file a charge sheet against the petitioner and another for offences punishable under Ss. 501, 504, 507 and 509 of the IPC. The filing of the charge sheet drives the petitioner to this Court in the subject petition. This Court in terms of its order dtd. 9/3/2022 grants an interim order of stay on the score that the offences registered at the time of registration of crime were the ones punishable under Ss. 504 and 506 of the IPC, both of which were non-cognizable offences and for non- cognizable offences permission of the learned Magistrate to register the FIR was imperative and such permission was granted in the case at hand by the word "permitted". Therefore, all further proceedings were interdicted and the said interim order is in subsistence even to-day and no further trial has taken place against the petitioner.