RAKESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.9046/2016 is filed by petitioners-accused Nos.2 to 9 under Sec. 482 of Cr.P.C for quashing the criminal proceedings in C.C.No.202/2016 pending on the file of the Principal Civil Judge and JMFC, Mandya for the offence punishable under Ss. 26-A punishable under Sec. 28-B of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as 'D.C. Act').

(2.) Crl.P.No.2923/2016 is filed by the petitioners- accused Nos.4 to 11 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.1821/2015 pending on the file of Principal Civil Judge and JMFC, Mandya for the above said offences.

(3.) Crl.P.No.9047/2016 is filed by the petitioners- accused Nos.1 to 8 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.1459/2015 pending on the file of the Additional Civil Judge and JMFC, Madhugiri, Tumkur for the above said offences.