VASANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C. No.26/2017 registered for the offence punishable under Sec. 19B of Fertilizer Control Act, 1958 and Sec. 7 of the Essential Commodities Act, 1955 pending before the Prl. Civil Judge and JMFC, Channagiri, Davanagere.

(2.) Learned counsel for the petitioner submits that issue in the lis stands covered by the judgment rendered by the Coordinate Bench of this Court in Criminal Petition No.101235/2023. The Coordinate Bench of this Court has held as follows:

(3.) The brief facts of the case are as under :-