(1.) The petitioner/accused is before this Court calling in question registration of a crime in Crime No.121 of 2024 registered for offences punishable under Ss. 504, 506, 323, 385, 420 and 37 of the IPC and pending before the XLII Additional Chief Judicial Magistrate (ACJM) and Special Court for cases against MPs & MLAs, Bengaluru.
(2.) Heard Sri Ashok Haranahalli, learned senior counsel appearing for petitioner and Sri Pradeep C.S., learned Additional Advocate General appearing for respondents.
(3.) The facts, in brief, germane are as follows:-