MADHU S. SIDDEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks the following reliefs:

(2.) Heard learned counsel for the petitioners and learned HCGP for the respondent and perused the material on record.

(3.) A perusal of the material on record will indicate that pursuant to a requisition given by the respondent-Police for the offences punishable under Ss. 79 and 80 of the Karnataka Police Act, 1963 (for short "the said Act of 1963"), which are noncognizable offences, learned Magistrate proceeded to grant permission for investigation under Sec. 155(2) Cr.P.C., by passing a cryptic, unreasoned and non-speaking order without assigning valid reasons, which is contrary to the principles laid down by this Court in the cases of Vageppa Gurulingo Jongoligi Vs. State of Karnataka - ILR 2020 KAR 630 and Sri. Krishnappa M.T. and another Vs. State of Karnataka and another - Crl.P.No.13215/2023 dtd. 7/11/2024.