S.V.S. TRADERS Vs. SHIVAPRABHU S.HIREMATH

JUDGEMENT

(1.) All these petitions are directed against the impugned order dated 25.06.2020 passed in Crime No.27/2020 passed by the Civil Judge and JMFC, Siruguppa, whereby the trial Court rejected the applications filed by the applicants under Section 457 of Cr.P.C.

(2.) I have heard the learned counsel for the respective petitioners and the learned AGA for the respondent-State.

(3.) Learned counsel for the petitioners submits that the material on record will indicate that the alleged offences were punishable under Sections 3 , 6(A) and 7 of Essential Commodities Act r/w 406, 409, 417 and 420 of IPC , pursuant to which paddy and rice belonging to the respective petitioners was seized by the police authorities.