SANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri S.C.Hiremath, learned counsel for the petitioner and Smt.Girija S.Hiremath, learned High Court Government Pleader for respondent No.1. Perused the records.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- Chandrash ekhar P.Badnur, a Police Officer lodged a report with Amengad Police Station on 24/1/2018 which was registered in Crime No.19/2018 for the offences punishable U/sec.3 and 7 of the Essential Commodities Act against petitioner herein.