R.K.BHAT Vs. SHANTHI ROACHE

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 7/11/2022 passed by the Additional Civil Judge and JMFC, Bantwal, D.K. in C.C.No.47 of 2021, dismissing the application filed by the petitioner under Sec. 319 of the Cr.P.C. seeking to implead the 1st respondent herein as accused No.4 in the criminal case and also an order dtd. 22/6/2024 passed by the III Additional District and Sessions Judge, D.K., Mangalore in Criminal Revision Petition No.7 of 2023, dismissing the revision petition.

(2.) Heard Sri S.Rajashekar, learned counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor for respondent No.1.

(3.) Facts, in brief, germane are as follows;- A crime comes to be registered on 18/4/2020 in Crime No.76/2019-20/15SIE/150412 by the jurisdictional Detecting Officer of the Karnataka Excise Department for offences punishable under Ss. 13, 32(2) and 38(A) of the Karnataka Excise Act, 1965. The police conduct investigation and file a charge sheet against three persons.