B.H. PRAKASH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for respondent No.1/State.

(2.) This petition is filed under Sec. 482 of Cr.P.C., praying this Court to set aside the order passed by JMFC., Sindhanoor in C.C.No.868/2012 dated 23.06.2014 and II Additional Sessions Judge, Raichur, passed in Crl.RP.No.143/2014 dated 15.10.2015, allow the application filed under Sec. 239 of Cr.P.C., close C.C.No.868/2012 pending on the file of JMFC., Sindhanoor and discharge the petitioner.

(3.) The factual matrix of the case is that this petitioner has been arraigned as accused No.1 and an allegation against this petitioner and also other accused is that this petitioner being the Manager viz., Seeds Officer of Karnataka Seeds Corporation, PWD camp of Sindhanoor City, Raichur District and accused No.2 being an owner of Laxmi Vijaya Trader, Sindhanoor, by institution to receive his farmers and intending to sell his paddy at higher rate for transported 360 pockets KSSC paddy seeds containing 25 K.G. each bag through Lorry No.TN.52/C1454 and thereby both of them have committed the offences. Hence, after the investigation, the police have filed the charge sheet against this petitioner and also other accused.