NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under section 438 of Cr.P.C , 1973seeking enlarge him on bail.

(2.) A case was registered in Crime No.122/2018 by the Ranebennur Police Station against the accused-petitioner for the offences punishable under section 3 and 7 of Essential Commodities Act, 1955.

(3.) Brief facts leading to registration of the case is that, on 13.03.2018 at 16.50 hours the PSI, Ranebennur Rural P.S., has informed about the accident taken place within his jurisdiction. He has rushed to the Government Hospital, Ranebennur where the injured persons were taking treatment and recorded the statement of one of the injured, Raju Beerappa Hunasikatti. The said injured reveals that after loading the rice and wheat bags in a vehicle which belonged to the accused-petitioner they were traveling in the said vehicle and at that time the accident had taken place. While recording his statement it was revealed that the said goods were meant for public distribution under Essential Commodities Act, 1955. Hence, the cases have been registered for rash and negligent driving of the driver of the offending vehicle and also the provisions of the Essential Commodities Act, 1955.