S MURUGESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Cr.P.No. 498 of 1983 and the petitions of Sharamma and Yenkanna are under S. 438 of the Crl.PC, 1973 (the Code); and Cr.Ps 499 and . 00 of 1983 are under S. 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).