NAVEENKUMAR Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard Shri S.P. Kulkarni, learned counsel appearing for the petitioner.

(2.) It is stated that the second respondent, a stranger to the subject matter in question has filed a complaint at 12.30 midnight on 10.12.2016 alleging offences punishable under Sections 3 and 7 of the Essential Commodities Act, 1955, alleging that 200 plastic bags of food-grains containing rice in a mini lorry were being transported, contrary to law and it was suspected that the food-grains were brought from public distribution ration shop. On those allegations of the second respondent who is said to be the President of one Rakshana Vedike, a case has been registered and the vehicle carrying the food-grains has been seized. It is this which is under challenge in the present petitions.

(3.) The learned counsel for the petitioner would submit that Paragraph 19 of the Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 provides as follows: