KOTRA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C. No.132/2022 registered for the offence punishable under Ss. 3 and 7 of the Essential Commodities Act.

(2.) Learned counsel for the petitioner submits that issue in the lis stands covered by the judgment rendered by the Coordinate Bench of this Court in Criminal Petition No.101235/2023. The Coordinate Bench of this Court has held as follows:

(3.) The brief facts of the case are as under :-