NIRMALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is arrayed as accused No.2 in Crime No.60/20 of Hosapete Town Police Station, for the offences punishable under Sections 3 , 6(a) and 7 of Essential Commodities Act, 1955 and 3(2)(i), 4, 5, 7(1)(A)(I), 8, 9 of Karnataka Essential Commodities (Storage Accounts Maintaining Value Notification) Order - 1981, Section 3, 4, 12, 18 and 19 of Karnataka Essential Commodities (Public Distribution System) Public Control Order - 2016 and Section 120(B) , 420 , 477 of Indian Penal Code (I.P.C.).

(2.) The petitioner/accused No.2 has filed a petition under Section 438 of Cr.P.C. seeking anticipatory bail in the above said Crime No.60/2020 of Hosapete Town Police Station. The III Addl. District & Sessions Judge, Ballari (Sitting at Hosapete) has granted anticipatory bail and ordered to enlarge the petitioner/accused No.2 on executing a personal bond for a sum of Rs.50,000/- along with one surety for the likesum, subject to the following conditions:

(3.) Heard the learned counsel for the petitioner and the learned HCGP for respondent.