V A ABDUL KHADER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Sri Khaleel Khan, learned Counsel appearing for the petitioners and Sri G. Bhavani singh, learned SPP appearing for the respondent and perused the material on record.

(2.) PETITIONERS, being accused in Crime No. 127/05 of Virajpet Police Station, registered for the offences punishable under Sections 3 (f), 6 (A) and 7 of the Essential commodities Act, 1955, have sought for quashing the proceedings.

(3.) CASE of the prosecution, as could be seen from the complaint is that, petitioner No. 1 and 3 are the owners of the fair price shops i. e. Ration shops and are entrusted with the work of distribution of essential commodities to the public at large through Public Distribution System. Petitioner No. 2 is the owner and the driver of the lorry in which 30 bags of essential commodities belonging to Public Distribution System allotted to shops of petitioners 1 and 3 are being transported to Gonikoppa village for the purpose of selling in the open market. In other words, petitioners 1 and 3 being the owners of the Fair Price Shops, were transporting 30 bags of essential commodities in the lorry of petitioner No. 2 for the purpose of selling the same in the open market. The police of Virajpet Police Station, intercepted the said lorry bearing registration no. KA-12/6347 and seized the commodities under the Panchanaina.