MOHAN H HANDRAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I have heard the arguments of the petitioner's counsel and also the learned HCGP for respondent No.1. Respondent No.2 is served and did not choose to represent.

(2.) The petitioner by invoking Section 482 of Cr.P.C. prayed this Court to quash the trial proceedings in CC No.83/2016 for the offence punishable under Section 19(a) of the Seeds Act, 1966, pending on the file the Civil Judge and JMFC, Bellary.

(3.) The factual matrix of the case is that respondent No.2 has lodged a private complaint against this petitioner for the offence punishable under Section 19(a) of the Seed Act, 1966 alleging that he has collected the samples of maize seeds were of inferior quality and percentage of germination is less than the standard germination. On the basis of the said complaint, the learned Magistrate has taken cognizance and issued process against the petitioner.