KIRANKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-accused No.3, who is sought to be prosecuted for the offences punishable under Ss. 3 and 7 of the Essential Commodities Act has filed this petition under Sec. 438 of Cr.P.C. to enlarge him on anticipatory bail.

(2.) The case of the prosecution is that, accused No.1 was found transporting rice meant for distribution under Public Distribution System and on apprehending him, he stated that the rice was transported at the instance of accused No.3.

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