ANANTNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Miss Seema Shiva Naik, learned HCGP is directed to take notice for respondent.

(2.) The petitioners, who are accused Nos.1 and 2 are before this Court seeking to be enlargement on anticipatory bail in the event of their arrest in Crime No.105 of 2020 of Harogeri P.S. for the offences punishable under Section 420 of IPC and Sections 3 and 7 of the Karnataka Essential Commodity Act, 1955

(3.) The case of the prosecution is that one Pratap Shrisail Rayakar, the Food Inspector, Raibag, who is the complainant had filed a complaint on 25.06.2020 at about 4:00 p.m. stating that while he was in office, he received credible information about illegal transportation of rice, which has meant for distribution through ration shops to sell the same in the black market. The informant had also informed him that the rice was being transported in a truck from Harogeri Town to Raibag bearing No.KA-49/1152. Immediately, he visited the Police Station, sought for Police assistance to conduct a raid, secured two panchas and proceeded near Royal Enfield Showroom on Raibag Road at Harogeri Town. At about 5:40 p.m. having spotted the said truck, they signaled the truck driver to stop the vehicle. The truck driver and cleaner disclosed their names and stated that they had loaded the rice bags into the truck from the godown of accused No.2 at Harogeri and they were going to deliver the same to the shop of petitioner No.1, who is stated to be a wholesale dealer.