KESHAVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader.

(2.) Though the matter is listed for admission it is taken up for disposal in view of the settled position in law.

(3.) It is contended by learned counsel for petitioner that the respondent Police have investigated and filed charge sheet for the offence punishable under Section 79 and 80 of the Karnataka Police Act without obtaining necessary permission of the Magistrate as mandated under Section 155(2) of Cr.P.C. and hence it is contended that the prosecution stands vitiated. He would further place reliance on the order of coordinate Bench of this Court rendered in Crl.P. No. 786/2018 in the case of Bhaskar Vs. State of Karnataka disposed of on 10.04.2018 wherein at paragraph Nos. 4 to 7 it is observed as follows: