SACHIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioners/accused under Section 438 of Cr.P.C. in Haveri Town P.S. Crime No.130/2018 for alleging an offence punishable under Sections 3 and 7 of the Essential Commodities Act. Therefore, the learned counsel is praying to enlarge the petitioners/accused on anticipatory bail, in the event of their arrest along with the other grounds urged therein.

(2.) Heard the learned counsel for the petitioners-accused and the learned HCGP for the respondent-State.

(3.) On 23.06.2018 at about 10.15 a.m. when the complainant was present in his office to discharge his duty, the Deputy Director of Food and Civil Supplies, Haveri was secured the complainant as well as another Food Sheristedar of the complainant's office, he briefed to them that he received a credible information that one Sachin Kabbur who is the owner of the Sachin Traders situated at APMC at Cattle Market in Haveri - Hangal road, as this person was stored the rice of Annabhagya Scheme and wheat, for the purpose to sell for higher price in black marketing. Soonafter got credible information that the complainant along with other officers had proceeded in their office jeep at about 10.45 a.m. they reached the place of Sachin Traders godown and enquired with a person namely Siddanna Kabbur, who is present in that godown. The rice and wheat had been stored by Sachin Kabbur was using it for Aksharadasoha scheme. The said person namely Siddanna Kabbur who took heel from there but the said bag containing rice and wheat in all Item Nos.1 to 6 have been seized. In pursuance of that the complaint came to be filed against the accused. Subsequent to registration of the crime against the accused, the case is still under investigation by the Investigating Officer.