RUDRAPPA K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by the initiation of Criminal Proceedings in Crime No.105/2022 of Kuragodu Police Station, Ballari District for the offences punishable under sec. 19(1) of the Karnataka Private medical Establishment Act, 2007 ("the Act" for short), the petitioner who is arraigned as accused has filed this petition under sec. 482 of the Code of Criminal Procedure (" Cr.P.C ." for short), to quash the same.

(2.) Learned HCGP has appeared for the respondent-State.

(3.) Heard the learned counsel for petitioner as well as learned HCGP for respondent-State.