AHMED BAHUSAB BEPARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of the petitioner's counsel and the learned HCGP, it is taken up for final disposal.

(2.) Heard the petitioner's counsel and also the learned HCGP for the respondent-State.

(3.) The prayer sought in this petition by invoking Section 482 of Cr.P.C. is to quash the entire proceedings in CC No.1366/2018 (Crime No.189/2018) of Khanapur P.S. for the offences punishable under Sections 4(1) , 4(1A), 21 and 22 of the MMDR Act, Rules 3, 32 and 44 of KMMC Rules and under Section 379 of IPC pending on the file of Prl. Civil Judge and JMFC Court, Khanapur.