PINTU HUDE @ MAHENDRA HUDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioners as well as leaned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This petition is filed under Section 438 of Code of Criminal Procedure seeking anticipatory bail to the petitioners in Crime No.39/2021 of Janwada Police Station, registered for offences punishable under Sections 3 and 7 of Essential Commodities Act, 1955.

(3.) Brief facts of the case are that on 18.06.2021 at about 3.25 p.m. the complainant namely the PSI of Janwada Police Station received a credible information that the wheat bags supplied by the Government for distribution to the Card holders under the Public Distribution System, was being illegally transported in a lorry bearing Reg.No.MH-14/DM-4857. Accordingly, he along with his staff and panch witnesses intercepted the said lorry near Gurudwar arch in Janwada Village and found that 230 bags weighing about 23 tons of wheat worth of Rs.4,83,000/- was being illegally transported in the said lorry. The said wheat bags were seized under a mahazar in the presence of panch witnesses.