BASAPPA SAKARAPPA HOSALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. for release of the petitioner on bail in the event of his arrest in Crime No.25 of 2020 of Naregal Police Station for the offence punishable under Sections 3 and 7 of Essential Commodities Act, 1955 and Section 18(2) of PDS Controlling Order-1992.

(2.) The facts briefly stated in the petition are that on 09.05.2020 at about 3.30 p.m. Food Inspector along with Revenue officials conducted raid on the house of petitioner-accused and seized 71 bags of rice of 50 Kgs each which were meant for public distribution. On registering the case, the police officials are making an attempt to arrest the petitioner. The bail petition of the accused before the Sessions Court is rejected.

(3.) Heard the learned counsel for the petitioner-accused and learned HCGP for State. Perused the records.