VISWANATH HIREMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. K. A. Chandrashekara, learned counsel for the petitioner. Sri. Vijaya Kumar Majage, learned Additional SPP for the respondent. The petition is admitted for hearing. With the consent of the parties, the same is heard finally.

(2.) In this petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short), the petitioner has sought quashment of the proceedings initiated against him in S.C.No.1636/2017 pending before the XLV Additional City Civil and Sessions Judge at Bengaluru for the offence punishable under Sections 3, 4, 5 and 7 of the Immoral Traffic Prevention Act, 1956 and Section 370(3) of the Indian Penal Code, 1860.

(3.) When the matter was taken up today, learned counsel for the parties jointly submitted that the controversy involved in this petition is squarely covered by the order dated 07.12.2017 passed in Crl.P.No.5275/2017 as well as the order dated 16.04.2019 passed in Crl.P.No.2163/2019.