MAHINDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being the accused No.2 in C.C.No.141/2013 pending on the file of the learned JMFC II/III Court, Mangaluru, for offences punishable under section 12(1) (a) of the Karnataka Motor Vehicles Taxation Act, 1957, is invoking the inherent jurisdiction of this court under section 482 of Cr.P.C., 1973, seeking quashment of the said criminal proceedings.

(2.) After service of notice, the respondent- complainant-State having entered appearance through its learned AGA opposes the petition contending that law is heavily loaded against the petitioner; this case does not merit indulgence of this court in its inherent jurisdiction inasmuch as he does not answer the description of 'rarest of rare cases' as held by the Apex Court in STATE OF HARYANA vs. BHAJAN LAL , AIR 1992 SC 604; already investigation having been done and charge sheet having been filed, petitioner would not be put to any difficulty to face the trial; so contending he seeks dismissal of the petition.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court is included to grant relief to the petitioner because: