UMAKANTH NAGAMARAPALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. to quash the charge sheet dated 20.10.2018 in Criminal Case No.3143/2018 arising out of Crime No.85/2018 of Market Police Station, Bidar, pending on the file of I Additional Civil Judge and JMFC, Bidar for the offences punishable under Sections 171-H, 188, 283 read with Section 149 IPC and the order dated 29.10.2018 for taking cognizance.

(2.) The facts leading to this petition are that on the complaint filed by Doctor Ravindrakumar, Incharge Deputy Director, Department of Animal Husbandry and Flying Squad, Bidar, who was on election duty, the respondent police have registered the case. The allegations are that on 16.04.2018 in the evening hours, the complainant along with police officials had gone on patrolling duty for monitoring the election activities. When they came near Ambedkar Circle, the petitioner and few others were shouting slogans to support the BJP candidate Umakanth Nagamarapalli. Thereby, they have violated the election code of conduct.

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