ACC LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have filed the subject criminal petition seeking to quash the proceedings in C.C.No.333/2015 pending before the Principal Civil Judge and JMFC, Mudigere.

(2.) Adumbrated in brief, the facts obtaining as projected by the petitioners are as follows:

(3.) On 29/9/2014 a complaint is received by the 1st respondent/Inspector of Legal Metrology from the Police Sub-Inspector of Kalasa Police Station, Mudigere Taluk through the Assistant Controller of Legal Metrology, Chikkamagaluru complaining that one Sri H.N. Manjunath and Sri M.R.Sundaresh purchased ACC cement bags from one Vincent Furtado, the 2nd respondent and the cement bags were duplicate and had under-weighed than what was projected on the bags. The moment complaint was received, the 1st respondent along with the staff inspected the premises of the said Mr.M.R.Sundaresh where Mr. H.N.Manjunath had also brought the cement bags purchased by him and upon inspection, the 1st respondent claims to have found discrepancies in the actual weight of 72 bags than what was inscribed on the bags. On 26/9/2014 Mr.H.N.Manjunath informed the call centre of the 1st petitioner that he had purportedly purchased cement bags which were lower in quality and lower in weight.