H.B. RUDRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, a practicing advocate appearing in person is before the doors of this Court calling in question registration of a crime in crime No.223/2024 registered for offences punishable under Sec. 132 of the Bharatiya Nyaya Sanhita, 2023 ('the BNS' for short), which is Sec. 353 of the earlier regime, the Indian Penal Code , 1860 ('the IPC ' for short).

(2.) The facts in brief germane are as follows:

(3.) The recording was not taken to its logical conclusion nor a crime was registered against the Tahsildar. In turn, the crime was registered against the petitioner for alleging that the petitioner has raised his voice or has abused the Tahsildar, who was performing his public duty at that point in time and therefore, the complaint becomes a crime in crime No.223/2024 for offence punishable under Sec. 132 of the BNS. It is at that juncture, the petitioner is at the doors of this Court calling in question the registration of a crime in crime No.223/2024.