RENUKA MUKESH W JAGATHIA; H RAMNATHAN HARIHARAN; VIPIN BHANDARI AND ORS Vs. STATE OF KARNATAKA; INSPECTOR OF LEGAL METROLOGY

JUDGEMENT

(1.) Though these petitions are listed today for admission, having regard to the short point of law involved in these matters, with consent of both sides, matters were heard for final disposal.

(2.) As the parties to these petitions are common and common questions of fact and law arises for consideration, these petitions were heard together and are being disposed of by this common order.

(3.) The common petitioners 1 to 5 in all these petitions have been arrayed as accused 2 to 6 in C.C.Nos.667/13, 670/13, 660/2013, 668/13, 661/2013, 662/13, 663/13, 669/13, 671/13, 664/13, 665/13, 672/13, 666/13 on the file of JMFC-II Court, Mangalore, Dakshina Kannada District. In addition to this, petitioners 1 to 4 have also been arrayed as accused 8 to 11 in C.C.No.660/13.