B RAJANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is listed for Admission today. The learned Additional State Public Prosecutor has taken notice for the respondent. By consent of the counsel for the petitioner and the learned Additional State Public Prosecutor, the petition is taken up for final disposal.

(2.) Heard.

(3.) The petitioner has in this petition challenged the order dated 28-2-1991 passed by the Metropolitan Magistrate, Traffic Court-III, Bangalore City in C.C. No. 6700/1991 convicting him for the offence punishable under Section 92(o) and (p) of the Karnataka Police Act and sentencing him to pay a fine of Rs. 150/-.