AJEEM KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) "Whether the proceedings in Crime No.112/2018 of Mannalli Police Station and their continuation amount to abuse of the process of the Court?" is the question involved in the case.

(2.) Petitioners are accused Nos.1 to 4 in Crime No.112/2018 of respondent-Police Station. The said case was registered against the petitioners for the offences punishable under Sections 3 and 7 of the Karnataka Essential Commodities Act, 1955, on the basis of the complaint filed by Sunil, Food Inspector, Food and Civil Supplies Department, Bidar Rural.

(3.) The case of the prosecution is as follows: