REDDY SRINIVAS Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader for respondent-State.

(2.) The petitioner has filed this petition under Sec. 482 of the Criminal Procedure Code (for short, 'the Cr.P.C .') to quash the entire proceedings in Crime No.93/2023 pending on the file of the Principal Civil Judge and JMFC, Gangavathi, for the offences punishable under Ss. 32 and 34 of the Karnataka Excise Act, 1965, and Sec. 171 E of the Indian Penal Code (for short, 'the IPC ').

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