HASIN BEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.204/2019 pending on the file of the Court of Civil Judge and JMFC, Siruguppa, arising out of Crime No.225/2018 registered by the Siruguppa Police for the offences punishable under Ss. 3 and 7 of the Essential Commodities Act, 1955 and Sec. 18(2) of PDS Control Order, 1992.

(2.) Learned counsel for the petitioner/accused No.3 submits that the issue in the lis stands covered by the judgment rendered by the Co-ordinate Bench of this Court in Criminal Petition No.100547/2017 disposed on 8/3/2022.

(3.) The issue in the lis is also identical as the allegation against the petitioner springs from the confession statement of a co-accused which is impermissible to be taken to array any person as accused under Sec. 114 of the Indian Evidence Act.