SADIQ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of a crime in Crime No.137 of 2022 registered for offences punishable under Sec. 285 of the IPC, Sec. 7 of the Essential Commodities Act, 1955 ('the Act' for short) and Clause 3 of the Motor Spirit and high Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 1998 ('the Motor Spirit Order' for short), wrongly mentioned as Petroleum Rules, 2002 in the FIR pending before the Additional Civil Judge (Junior Division) and JMFC, Mulbagal, Kolar District.

(2.) Heard Sri Sunil Kumar S., learned counsel appearing for the petitioner and Smt. K.P. Yashodha, learned High Court Government Pleader appearing for the respondents.

(3.) Facts adumbrated, are as follows: