K.M. JAYARAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and also the learned High Court Government Pleader for the Respondent/State and perused the records.

(2.) THE petitioner sought quashing of the entire charge sheet and further proceedings in C.C. No. 1143/2013 on the file of Civil Judge & JMFC, Nelamangala registered against the petitioner for the offences under Section 420 of IPC and Sections 3 & 7 of the Essential Commodities Act, 1955 ('the Act' for short).

(3.) LEARNED Counsel for the petitioner strenuously contends that though the petitioner has produced the licence granted by the Central Government for filling up of LPG and storage of LPG Gas in his premises and also permitted to refill the cylinders and it was in force upto 30.9.2015, but the police without receiving the same filed a false case on the basis of drawing up of Mahazar and recording the statement of some witnesses. It is argued that some of the witnesses are the Police Constables, who were working under the Investigating Officer. On perusal of the records, it discloses that some independent witnesses are also examined.