DEEPAK GILDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. by the petitioner apprehending his arrest in Crime No.97/2021 of Madbool Police Station, registered for offence punishable under Section 420 of IPC.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent-State.

(3.) On a complaint lodged by the Seed Inspector cum Assistant Director of Agriculture, Chittapur, the aforementioned case was registered. Case of the prosecution is that, the farmers belonging to Malkood village of Madbool Hobli preferred complaints before the Assistant Director of Agriculture, Chittapur, alleging that they purchased Moong seeds from M/s. Hanumandas Bhagwandas and Company, Gunj Area, Kalaburagi of petitioner and even after a lapse of 90 days, there was no development of buds or flowers. Hence, the complainant undertook field inspection and discovered that the petitioner has sold 'Moong seeds' to the farmers, which failed to yield any result after sowing. It is alleged that an estimated 5 Kgs. of sowing seeds per acres of land totaling to 7.5 quintals at the rate of Rs. 8,500/- per quintal was sold to the farmers by the petitioner and the seeds purchased from the petitioner were sown in 150 acres of land by the farmers. Thereby, he caused wrongful loss to the tune of Rs. 63,750/-. Further, the petitioner sold the seeds in the garb of 'Moong seeds' with an intention to deceive the farmers, which did not yield any result and hence, cheated the farmers.