KRISHNAGOUDA BASALINGAPPA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Srinivas B Naik, learned counsel for the petitioners and learned High Court Government Pleader for the respondent - State.

(2.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: A complaint came to be lodged by Executive Officer, Town Municipal which came to be registered in Crime No.99/2021 on 21/9/2021 for the offences punishable under Sec. 269 of IPC and Ss. 4, 5(1) of Karnataka Epidemic Diseases Act, 2020.