ABDUL NIZAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C. by accused No.3 to quash the registration of FIR in Crime No.23/2024 of Bagdal Police Station, for offences punishable under Ss. 3 and 7 of Essential Commodities Act, 1955.

(2.) Heard the learned counsel for petitioner, the learned High Court Government Pleader for respondent and perused the materials on record.

(3.) Complaint is lodged by the Food Inspector, Tahasil Office, Bidar, wherein it is averred that he received a credible information on 21/3/2024 regarding illegal transportation of rice, which was supposed to be distributed under the PDS scheme. The officials then kept a watch near Ambedkar Circle, in Bagdal village, wherein they noticed accused No.1 proceeding on a TVS moped carrying 03 plastic bags of rice. The said accused unloaded the bags of rice at the shop of accused No.2. When inquired, it was revealed that they were purchasing the rice distributed under the PDS scheme by the Government to the general public and selling the same to petitioner herein.