LIKITH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners seek the following reliefs:

(2.) Heard the learned counsel for the petitioner and learned HCGP for respondent -State.

(3.) A perusal of the material on record will indicate that the respondent - complainant initiated the impugned proceedings against the petitioners (accused No.1 and 2) and one more person (accused No.3) as an FIR in Crime No.544/2023 dtd. 21/12/2023, by the HSR Layout Police Station, for the offences punishable under Ss. 7 and 8 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (hereinafter for short, referred to as "COTPA")