H N DHARANENDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is preferred by the petitioner against the order dated 4-10-1990 of the learned Sessions Judge, Hassan, in Special Case No. 2/1988.

(2.) The case was posted for hearing on admission on 2-1-1991 the learned counsel for the petitioner remained absent. Hence the Court adjourned the case to today to hear the learned counsel for the petitioner. The learned counsel for the petitioner is absent even on this day. Hence the Court has no other alternative but to hear the learned Government Pleader and to peruse the records and to proceed to pass orders.

(3.) The impugned order in this case is passed by the learned Sessions Judge, Hassan, holding that there is material to frame a charge accusation for contravention of R. 8 of Cement Control Order, 1983, read with Ss. 3 and 7 of the Essential Commodities Act and he proceeded to frame a charge-accusation against the accused.