S VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail following the case registered against him in Cr.No.95/12 of Hiriyur town police station in respect of the offences punishable under Sections 3 and 7 of the Essential Commodities Act, 1955 on the allegation that he was found in possession of 123 bags of rice, 9 plastic bags of wheat and another 7 bags of wheat, total 16 bags of wheat weighing 7.68 quintals.

(2.) HAVING regard to the nature of the offences alleged, petitioner can be released on anticipatory bail by imposing conditions to safeguard the prosecution interest.