SHRIKANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.627/2016 registered against the petitioner - sole accused for the offences punishable under Sec. 420 of the IPC and Ss. 37, 38 and 39 of the Karnataka Money Lenders Act, 1961 and Ss. 3 & 4 of the Karnataka Prohibition of Charging Exorbitant Interest Act, 2004 pending on the file of the Prl. Civil Judge and JMFC, Mudhol.

(2.) Heard the learned counsel Shri Girish Yadawad appearing for the petitioner and the learned HCGP Shri V.S. Kalasurmath appearing for respondent Nos.1 & 2.

(3.) Learned counsel appearing for the petitioner would submit that the issue in the lis is akin to what is decided in Crl.P. No.15 of 2020, disposed off on 29/6/2022, wherein this Court held as follows: