BASAVARAJ BOMMAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) Heard learned Senior Counsel for the petitioner and learned Additional SPP for respondent No.1 and perused the material on record. Respondent No.2 has been served and remained unrepresented.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, the learned Senior Counsel for the petitioner invited my attention to the impugned complaint and FIR in order to point out that necessary ingredients for commission of the offences punishable under Sec. 196(1)(a) of the Bharatiya Nyaya Sanhita, 2023 (old Sec. 153A of IPC) were conspicuously absent and not forthcoming in the same and the impugned complaint and FIR deserve to be quashed in the light of the following judgments of the Apex Court and this Court: