A RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is an Advocate practising at Bangalore, has filed this Criminal Petition under Section-482 of the Code of Criminal Procedure, 1973, fcr quashing the proceedings pending against him in C C. No. 37255/88 on the file of the Metropolitan Magistrate, Traffic Court, Mayohall, Bangalore, for an offence under clause(r) of sub-section(1) of Section-92 of the Karnataka Police Act, 1963, for short the 'Act'.

(2.) The said case is registered against the petitioner on the basis of a Petty Case Charge-sheet placed against him by the Sub-Inspector of Police. Seshadripuram Police Station, Bangalore-20 The allegations made against the petitioner in Column No. 7 of the said Chargesheet read as under :- <IMG>JUDGEMENT_326_KANTLJ1_1989Image1.jpg</IMG> <IMG>JUDGEMENT_326_KANTLJ1_1989Image2.jpg</IMG>

(3.) Acting on the above extracted allegations made in the Chargesheet, the learned Metropolitan Magistrate has ordered on 22-10 1988 as under :- "Issue summons to the accused"