SAKALESH KUMAR .S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has approached this Court seeking issuance of writ in the nature of Mandamus directing respondent No.5 to countersign/attest the complaint, and to present the same before the Jurisdictional Magistrate i.e, the Court of Senior Civil Judge and JMFC, at Gowribidanur through the family members of the petitioner and also to direct respondent No.5 to produce the petitioner before the jurisdictional Magistrate either physically or through video conference.

(2.) Heard Sri. Amar Alexander Correa, learned counsel for the petitioner and learned AGA for the respondent. Perused the materials on record.

(3.) It is the contention of the petitioner that the FIR in Cr.No.113/2025 of Manchenahalli police station was registered for the offences punishable under Ss. 189(2), 191(2), 191(3), 115(1), 118(1), 109 R/w Sec. 190 of the Bharatiya Nyaya Sanhita, 2023 (for short 'the BNS) and Sec. 27 of the Arms Act, 1959 against him.