NARAYANA NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned SPP-1 along with HCGP for respondent and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, the learned 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: