ZEESHAN AHMED KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in CC No.1043/2022 pending on the file of the Civil Judge and JMFC Savanur for the offences punishable under Ss. 143, 290, 291, 269, 341 R/w 149 of IPC and Sec. 5(1), (4) of the Karnataka Epidemic Diseases Act, 2020.

(2.) Learned counsel appearing for the petitioners would submit that issue in the lis stands answered by this Court in Crl.P.No.3328/2023, dtd. 16/6/2023, wherein this Court has held as follows:

(3.) Heard Sri Arnav A.Bagalwadi, learned counsel appearing for the petitioner and Sri Mahesh Shetty, learned High Court Government Pleader appearing for respondent No.1.