LAWS(KAR)-2023-6-1493

MASTURLAL (PVT) LTD Vs. GOVERNMENT OF INDIA

Decided On June 28, 2023
Masturlal (Pvt) Ltd Appellant
V/S
GOVERNMENT OF INDIA Respondents

JUDGEMENT

(1.) The petitioner is before this court calling in question proceedings in C.C.No.4142 of 2016 pending before the 5th Additional Chief Metropolitan Magistrate, Bengaluru, registered for the offences punishable under Ss. 15(2), 19, 22 and 23 of the Collection of Statistics Act, 2008 (hereinafter referred to as 'the Act' for short).

(2.) Facts, in brief, adumbrated are as follows:

(3.) After closure of the proceedings on pleading guilty, the petitioner was required to furnish data to the respondent within the stipulated period under Sec. 15 of the Act. The respondent on 28/2/2015 again filed a complaint invoking Sec. 200 of the Cr.P.C., before the learned Magistrate for offences punishable under Ss. 15(2), 19, 22 and 23 of the Act. The learned Magistrate takes cognizance of the offences and registers a case in C.C.No.4142 of 2016. It is the pendency of these proceedings that drives the petitioner to this Court in the subject petition.