BHAJANTHRI NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings under Sec. 3 , 6(A) & 7 of the Essential Commodities Act, 1955; Ss. 3, 4, 12, 18 & 19 of the Karnataka Essential Commodities (Public Distribution System) Public Control Order, 2016; Ss. 4, 8, 3(2)(i) of the Karnataka Essential Commodities (Storage Accounts Marinating Value Notification) Order, 1981; & Sec. 420 of the IPC. The proceedings are pending consideration in Crime No.130/2022.

(2.) Learned counsel appearing for the petitioner would submit that all the issues in the present petition stand covered by the judgment rendered by this Court on 16/2/2022 in Crl. P. No.101739/2021 and connected matters.

(3.) Learned HCGP on verification of the said judgment and on instructions would submit that the issue indeed is covered by the judgment rendered by this Court. This Court in the aforesaid judgment held as follows: