VIJAY TATA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri C.V. Nagesh, learned Senior Advocate for the petitioner and Sri A.S. Ponnanna, learned Additional Advocate General for the State.

(2.) This petition is filed challenging FIR No. 59/2018 registered on 13-12-2018 in Vidhana Soudha Police Station alleging commission of offences punishable under Sections 353 and 120-B of Indian Penal Code, 1860 against petitioner and two others.

(3.) Sri C.V. Nagesh, learned Senior Advocate, adverting to the complaint lodged by one Sri Manjunath B, Police Inspector, CCB, Bengaluru, pointed out that the contents of complaint are to the effect that Mr. Zaid Khan and Mr. Sirajuddin held a press conference in Press club in Bengaluru on 12-12-2018 and in the said press conference, they had allegedly made certain uncharitable allegations against Police Officers, CCB, who were investigating the offences in respect of a Company called 'Ambident'; and stated that their investigation had facilitated the accused in the said case to obtain bail. With the said allegations, instant complaint has been lodged alleging offence punishable under Sec. 353 of Penal Code in Vidhana Soudha Police Station. He argued that if the complaint is read in its entirety, it does not disclose any offence punishable under Sec. 353 of IPC. He placed reliance on Manik Taneja and Another Vs. State of Karnataka and Another 2015 Cri. L.J. 1483 (SC): 2015(147) AIC 132 (SC): 2015(1) CRIMINAL 245 (SC): 1(2015) SLT 657 : 2015(2) SCJ 235 : 2015 SCLT 43 (OnLine), (2015)7 SCC 423 and submitted that the instant complaint does not fulfill the ingredients of Sec. 353 of IPC. Accordingly, he prays for allowing this petition.