MALIKARJUN HANJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri J.S. Shetty, learned counsel appearing for the petitioner and Sri Praveen Uppar, learned High Court Government Pleader for respondent-State.

(2.) This petition is filed under Sec. 482 of Cr.P.C. with the following prayer.

(3.) Brief facts of the case are as under: Petitioner has been charge sheeted for the offences punishable under Ss. 32 and 34 of the Karnataka Excise Act and summons has been issued and the same is under challenge.