MOIDU KUNHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Rajaram S, learned counsel for the petitioner and Sri Vinayaka V.S ., learned High Court Government Pleader for the respondent - State.

(2.) This Petition is filed under 438 of Cr.P.C ., with the following prayer:

(3.) Brief facts of the case are as under: Excise Inspector by name Radha S.P., lodged the report which was registered in Cr.No.19/2021-22/1515IE/151515 for the offences punishable under Sec. on 3/1/2022.