C.T.RAVI Vs. STATE

JUDGEMENT

(1.) The petitioner, a Member of Legislative Council of the State of Karnataka now stands before this Court seeking quashing of registration of crime, in Crime No.186 of 2024, which alleges offences penal under Ss. 75 and 79 of the BNS 2023.

(2.) Shorn of unnecessary details, facts in brief, are as follows:-

(3.) Heard Sri Prabhuling K. Navadgi, learned senior counsel appearing for the petitioner, Sri B.A. Belliappa, learned State Public Prosecutor appearing for respondents 1 and 3 and Sri K.A.Phaneendra, learned senior counsel appearing for respondent No.2.