SUDARSHAN MANCHANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition the petitioners have prayed for quashing the proceejdings in Crime No, 409 of 1979 registered by Kalasipalayam Police, Station against them for the alleged violation of S. 13 of the, Karnataka Fire Force Act, 1964, the rules and Notification issued thereunder.

(2.) The first petitioner is the Executive Director of M/s. Prakash Roadlines (P) Ltd., and the second petitioner is the Management of the said M/s. Prakash Roadlines (P) Ltd., which is carrying on, its business of transporting goods at Kalasipalayam New Extension, Bangalore. The business of the Management of M/s. Prakash Roadlines (P) Ltd., is to receive goods for transhipment to other places from Bangalore and thet goods transported to Bangalore from other places for being delivered the same. The Management has to store the goads so received in their godowns in the said premises and, thereafter, to transport the same to different destinations through their lorries or to deliver the goods to the consignees.

(3.) It is the case of the prosecution that by so storing the goods in question the Petitioners had violated S. 13 of the Karnataka Fire Farce Act, 1964, and the Notification issued thereunder and, as such, they have committed the offences,