KANTHARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition filed by the petitioner/accused under Sec. 482 of Cr.P.C for quashing the FIR in Crime No.270/2021 registered by the Maddur police station for the offence punishable under Ss. 3 and 7 of Essential Commodities Act (herein after referred as EC Act) and Ss. 417 and 420 of IPC.

(2.) Heard the arguments of learned counsel for petitioner and learned HCGP for the State.

(3.) The case of the prosecution is that on the complaint of the Assistant Director of Agriculture and Fertilizer Inspector one Sreenath N., filed complaint alleging that on 24/9/2021 around 6.45 pm when the complainant visited the factory belonging to the petitioner by name JK Organics plot No.16/A, wherein the petitioner said to have stored and stocked inorganic mixture fertilizers and illegal storage. Hence, the team of the complainant visited the godown at 10.30 a.m. and inspected and found illegal storage of 2100 bags of 15:15:15 complex fertilizer and 775 bags of 16:16:16 complex fertilizer, 200 bags Zinc Sulfate, 10 bags of Ferrous Sulfate, about 40 bags of Borax Dekha hydrate and hence he lodged the complaint to the police and FIR was registered. Later the petitioner obtained the anticipatory bail and challenged the FIR.