IRANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioneraccused under Section 482 of Cr.P.C. praying this Court to quash the proceeding in Crime No.313/2017 pending on the file of the Civil Judge(Senior Division) and JMFC., Hanagal for the offences punishable under Section 3 R/W Section 7 of Essentials Commodities Act, 1955.

(2.) I have heard the learned counsel for the petitioner-accused and learned HCGP for respondent- State.

(3.) Facts leading to the case are that complainant has received credible information on 24.08.2017 at 1.00 p.m. stating that petitioner-accused has illegally stored the rice packets in his warehouse which belongs to public distribution system. Accusedpetitioner was the proprietor of the Parvati Trading Corporation and when the search was conducted in the warehouse of accused-petitioner, rice packets were found and they belong to public distribution System and they are seized by drawing the mahazar and a case came to be registered.