SANJAY GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner - accused No.2 under Section 482 of Cr.P.C. praying this Court to quash the criminal proceedings in C.C.No.316/2011 pending on the file of II Additional Civil Judge (Jr. Dn.) and JMFC, Kadur for the offences punishable under Sections 19 (a), 19(b) and 19(c) (v) of the Fertilizer (Control) Order, 1985 (as amended in 2006) read with Sections 3 and 7 of the Essential Commodities Act, 1955 as against the petitioner - accused No.2.

(2.) I have heard Sri.Deepak, B.R., learned counsel for the petitioner and Sri.V.S.Hegde, learned SPP-II for the respondent and perused the records.

(3.) Though the present petition has been listed for the purpose of admission, the same is taken up for final disposal with the consent of the learned counsel appearing for the parties.