HARISH G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners under Sec. 438 of Cr.P.C for enlarging them on bail in the event of their arrest in Crime No.190/2022 of Hassan Extension Police Station, registered for the offences punishable under Ss. 3 and 7 of Essential commodities Act 1955 and Sec. 420 of IPC.

(2.) Heard the learned counsel for petitioners and learned HCGP for respondent-State. Perused the records.

(3.) The brief factual matrix leading to the case are that on 20/9/2022 at about 8.00 a.m., the complainant has received a credible information that near Hassan Dairy circle, in front of Manjunatha Weigh Bridge a lorry bearing No. KA-08-8829 was illegally transporting 'PDS' Ragi millet and immediately the complainant went to the spot and inspected the vehicle and found that it was loaded with 609 bags of ragi, which appears to be a PDS, each bag containing 50 kg each. It is also alleged that second petitioner was present at the spot and on enquiry he disclosed that the first petitioner was the owner of the lorry. In this regard the vehicle along with the goods were seized and crime came to be registered.