G D Devaraj vs Sub-Inspector Of Excise on 19 November, 2009

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Karnataka High Court

G D Devaraj vs Sub-Inspector Of Excise on 19 November, 2009

Bench: Jawad Rahim

IN THE HIGH COURT OF KARNATAKA
AT BANGALORE

Dated this the 19"" day Of November, 2009_..___
13:99:45 I I
THE KON'BLE MR JUSTICE JAWAnA4'RAHC:iI:"' 5   *
Misc: Criminal NoV47'7'9«of 2.0092   A

Criminal Revision Petit1'On_N:a. 956  200;?   '

BETWEEN:

G D DEVARAJ

S/O DANAPPAG  ;

AGED ABOUT34 YEARS;-~ ., *

KRROAD  VI

OPP. LIC OFFICE.    v_ A "
DAvANAOERE__.--_   _,     PETITIONER

 """  -  Sﬁg1v1ajr;j.;;1zath24"Faitanashetty, Adv. 1

AND:

1. SUVBINSVPECTOR OFIEXCISE
..,DAVAMCF:1-<zF. '

 =  _ 2,  FH.F~AUTHORI'sED OFFICER AND

., DEPUTIFVCOMMISSIONER OF
 _ F.XCI.SE,_ DAVANAGERE.  RESPONDENTS

._ '1j141Ismsc CRIMINAL IS FILED UNDER SECTION 389 OF THE
CODE OF CRIMINAL PROCEDURE, PRAYTNG TO STAY OF FURTHER

  PROCEEDING IN THE FILE OF AUTHORIZED OFFICER AND

., DE}-?'_UTY COMMISSIONER OF EXCISE, DAVANAGERE ~

" _i'.'.E3SIE'ONDENT N02 -- IN EXE. DEIB I24/2007-08 {CR.NO.31/2007-
AD8} DATED 31.12.2008 AND ETC, =

THIS MISC CRIMINAL IS COMING ON FOR ORDERS, THIS

DAY, THE COURT MADE THE FOLLOWING:



2

O R D E R

Heard the iearned counsel for petitioner on the appiication fiied under Section 389 CrPC, by gyvhsich the petitioner has sought for staying aii furtherw.p'ro'ceédii:.g in pursuance of the order dated 31~12-2QQ$?"~..pas_1S'ed Authorized Officer and Deputy Davanagere -- Respondent ~ iéxe (Cr No 31/2007-os). M V V 3 VA

2. Perused the appiication.

Considering the' of the application and other attending i::ircurnst'an:ces=,..I..5am satisfied that the petitioner .has'.rnade~E'o-u_t «a' case. Hence, ail further proceeding'' in the order dated 31-12-2008, in Exe;D'ei.b No 'I24/"20(§7--O8 (Cr No 31/2007-08) passed by the Auti1or'i1'ii€d%:"Officer and Deputy Commissioner of Excise, fjvﬁespondent No 2, be and the same is hereby stayedvr_"Accordingly Misc Criminai No 4779/2009 is aiiowed. Sd/-

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Karnataka High Court