VASIM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Section 438 of Cr.P.C. praying to grant him anticipatory bail in Crime No.300/2018 of Malavalli Rural Police Station for the offences punishable under Sections 3 and 7 of Essential Commodities Act.

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

(3.) The gist of the complaint is that on 2.10.2018 at about 7.00 a.m. complainant received a credible information that the ration rice is going to be distributed to the public was being illegally transported in the goods vehicle bearing No.KA-13-0080 from Malavalli towards Kirugavalu. He informed the said matter to the superior officers and went to Malavalli Rural Police Station. Thereafter he visited the spot and at Temple Cross noticed a goods vehicle covered with tarpel and gave the signal to stop the vehicle and when he searched the vehicle, he noticed 330 rice bags loaded with 32 to 49 kgs. of rice in each bag without any valid and effective license to transport the said goods. On the basis of the complaint, a case has been registered.