MASALA JAYARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the Petitioner submits that the subject matter of this Petition is substantially similar to the one in VIJESH PILLAI VS. STATE OF KARNATAKA, 2023 SCC ONLINE KAR 32, whereby similar proceedings impugned therein have been quashed. Learned Addl. SPP submits that there is statutory requirement for the Police to transmit the papers to the Jurisdictional Magistrate for processing the same in accordance with law. There is force in this submission, as well.

(2.) A Division Bench of this Court in W.A.Nos.932-933/1974 between A.V.VINODA and ANOTHER VS. STATE OF KARNATAKA BY ITS COMMISSIONER and SECRETARY disposed off on 11/12/1974, has held that like cases should be treated alike and if relief is granted to a litigant, same relief cannot be denied to the other similarly circumstanced litigants, subject to all just exceptions. There are no factors that militate against this general norm of adjudication.