JITENDRA KUMAR H.G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused No.3 under Section 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.61/2021 of Hosadurga Police Station for the offences punishable under Sections 3 and 7 of Essential Commodities Act and Section 379 of IPC.

(2.) The facts leading to this petition are that on the complaint filed by one Smt. Rathnamma, Food Inspector, the Police have registered the case. The allegations are that on 13.02.2021, the contractors, namely the partners of Vinayaka Transport Company have loaded 450 bags of PDS rice meant for Public Distribution System from lorry bearing No.KA-20/B- 9403 to KA-27/B-8459 for the purpose of illegal transportation of the said rice and thereby, committed the aforesaid offences. On registering the case, the Police Officials are making attempts to arrest the petitioners. The petitioner had approached the Sessions Court for seeking anticipatory bail but the said bail petition has been rejected.

(3.) Heard learned counsel for the petitioner and the learned High Court Government Pleader. Perused the prosecution records available at this stage.