BALAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:-

(2.) Respondent No.1, who is complainant filed a private complaint on 16/2/2018 under Sec. 200 of Cr.P.C., 1973, pursuant to which, PCR No.2208/2018 came to be registered before the XXIV Additional Chief Metropolitan Magistrate at Bengaluru and cognizance was taken for offenses under Ss. 11, 29, 18 (1) and 36 (1) of the Legal Metrology Act, 2009 on 22/3/2018 resulting in the registration of the criminal case in C.C.No.7641/2018, aggrieved by the same, the petitioners are before this Court.

(3.) Sri.Srinivas Raghavan, learned senior counsel appearing for the petitioners submits that