M.R.FARMS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner calls in question the proceedings in Crime No.222/2022 registered for offences punishable under Ss. 4, 5, 7, and 12 of the Karnataka Prevention of Slaughter and Preservation of Cattle Ordinance-2020, Ss. 9 and 11(1) of the Prevention of Cruelty to Animals Act , 1960, Sec. 93 of the Karnataka Police Act, 1963 and Sec. 192(A) and 177 of the Indian Motor Vehicles Act, 1988 pending before the Civil Judge (Jr.Dn) & JMFC Court, Pandavapura, Mandy District.

(2.) Heard Sri.Hariprasad.M.B., learned counsel for petitioner and Sri.K.S.Abhijith, learned High Court Government Pleader for respondents.

(3.) The learned High Court Government Pleader on instructions and verification of records would submit that charge sheet is filed before the concerned Court against the other accused and the petitioner who was accused No.3 has been dropped from the array of accused in the charge sheet, so filed after investigation pursuant to crime in Crime No.222/2022.