K. A. KADALGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order of cognizance dtd. 12/7/2018 taken by the Addl. Civil Judge & JMFC, Gokak in C.C. No.1814/2018 for the offences punishable under Ss. 27(b)(ii) and 28 of the Drugs and Cosmetics Act, 1940 and Rule of 1945 as against the accused / petitioner herein and consequently the entire proceedings.

(2.) Learned counsel appearing for the petitioner submits that the issue in the lis stands covered by the judgment rendered by the Co-ordinate Bench of this Court in the case of Sri. Mohan L.B. @ Mohan Kumar L.B. Vs. State of Karnataka in Crl.P. No.554/2020, disposed off on 4/2/2020.

(3.) Learned HCGP though would refute the submission is not in position to dispute the position of law as is laid down by the Co-ordinate Bench of this Court.