TOUSIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for quashing of the FIR and complaint in Kudachi Police Station Crime No.13/2020 for the offences punishable under Section 420 of the IPC, under Section 3 , 7 of the Essential Commodities Act, 1955 ('the Act', for short) and under Section 18(a)(c) of the (Public Distribution System) Public Control Order, 1992 ('the PDS Order' for short) insofar as petitioner is concerned.

(2.) The complaint filed on 18.01.2020 by the Police Inspector indicate that:

(3.) Sri. Harshavardhan V. Patil, learned counsel for the petitioner would submit that;