DEVENDRA BHIMAPPA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission today, it is taken up for final hearing with the consent of both the counsel.

(2.) I have heard the arguments of the petitioner's counsel and also the learned Addl. SPP for respondent No.1. Respondent No.2 though served did not choose to appear before this Court or to engage the counsel.

(3.) The factual matrix of the case is that this petitioner who was contested in the election and came to inspection bungalow on 17/12/2015 and without obtaining permission held a press meet, which was not permitted under law because of code of conduct was in force. Hence, the case has been registered against this petitioner for the offence punishable under Section 171F and 188D of IPC and the investigation has been conducted and collected the material and filed a charge sheet against this petitioner for the same offences.