BASAVRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Criminal Petition No.100827 of 2019 is arrayed as accused No.2 in C.C.No.1923 of 2017 on the file of II Additional Civil Judge and JMFC, Chikodi for the offences punishable under Section 32 and 34 of the Karnataka Excise Act, 1965 and Section 188 of IPC.

(2.) The petitioner in Criminal Petition No.100829 of 2019 is arrayed as accused No.3 in C.C.No.832 of 2016 on the file of II Additional Civil Judge and JMFC, Chikodi for the offence punishable under Section 32 and 34 of the Karnataka Excise Act.

(3.) The petitioner in Criminal Petition No.100830 of 2019 is arrayed as accused No.5 in C.C.No.1448 of 2018 on the file of I Additional Civil Judge and JMFC Court, Chikodi for the offence punishable under Sections 32, 34, 36 and 38(A) of the Karnataka Excise.