PARVATHAMMA Vs. PALAMMA

JUDGEMENT

(1.) The petitioner herein is arrayed as 8th accused in a private complaint filed by the respondent herein in respect of the offence punishable under Ss. 143, 147, 448, 323, 324, 427, 504 and 506 read with Sec. 149 of IPC.

(2.) Sri Y.M. Basavarajendra, learned counsel for the petitioner submits that the petitioner at the relevant point of time was working as PSI, Huliyur Police Station. On the complaint of one Gangamma, a case was registered against the respondent and others in a crime No. 31/2011. The petitioner went to the spot for investigation on 7.3.2011. While she was enquiring the matter the accused came to the spot made hue and cry against the complainant/Gangamma. She did not heed to the advise to contain. She abused in filthy language against the police and caused hindrance in discharge of PSI's official duty. The police were able to apprehend one Sharadamma and others escaped.

(3.) Sri M. Vinaya Keerthy, learned counsel for the respondent, submits that the offence alleged since about excess of police power falling under IPC, no prior sanction under Sec. 195(1) of Cr.P.C. is required.