RUDRAPPA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks for the following reliefs:

(2.) Heard learned counsel for the petitioner, learned HCGP for respondent No.1 and perused the material on record.

(3.) A perusal of the material on record will indicate that respondent instituted proceedings against the petitioner which are pending in C.C.No.1183/2021 for alleged offences punishable NC: 2025:KHC:5736 under Ss. 7(1)a(ii) and 3(2)(a) of Essential Commodities Act, 1955.