RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.1117/2022 on the file of JMFC- III Court, Hubballi, for the offence punishable under Sec. 78/(3) of the Karnataka Police Act, 1963.

(2.) Heard learned counsel appearing for the petitioner and learned High Court Government Pleader appearing for the respondent/State.

(3.) Learned counsel appearing for the petitioner would submit that the issue in the present petition stands covered by the judgment rendered by the Coordinate Bench of this Court. The said submission is not disputed by the learned High Court Government Pleader appearing for the respondent/State.