S MURUGESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No. 498 of 1983 and the petitions of Sharamma and Yenkanna are under section 438 of the Criminal Procedure Code, 1973 (the Code) and Criminal Petitions 499 and 500 of 1973 are under section 439 of the Code.

(2.) Since common questions of law and facts arise in these cases they were clubbed and heard together.

(3.) In all these cases the local police have registered cases against these petitioners for alleged violations of certain orders issued under the Essential Commodities Act, 1955 (the Act).