V.R. KELKAR AND ORS. Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the Respondent-State Perused the records.

(2.) The petitioner has called in question the order dated 05.11.2016 passed by the Civil Judge and JMFC, Gudibande, in issuing process against the petitioners and other accused persons, particularly the petitioners who are arraigned as Accused Nos.3, 4 and 10 in C.C. Nos.436/2016.

(3.) Sri. S.G. Bhagavan, learned counsel for the petitioners, points out that the Drug Inspector, Kolar District, has filed a private complaint in C.C. No.82/1997 on the file of the JMFC, Chikballapur on 24.03.1997. The learned Magistrate has received the said complaint and ordered to put up. Thereafter, it appears the learned Magistrate has taken cognizance and issued process against the accused. Subsequently, it appears the said case has been transferred to the Civil Judge and JMFC, Gudibande and numbered as CC No.29.1998.