ASOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused Nos.14 and 15 in C.C.No.3370 of 2016 on the file of the Judicial First Class Magistrate Court, Vadakkancherry. The aforesaid case was registered as Crime No.774 of 2012 for the offences punishable under Sec. 5(a) of the Kerala Rationing Order read with Ss. 3(2) (c) (d), 7(i) (a) (ii) and Sec. 8 of the Essential Commodities Act.

(2.) The case of the prosecution is as follows:

(3.) The contention of the petitioners is that Annexure-A1 final report is a clear abuse of process of law as the prosecution case has been initiated in violation of the statutory stipulations contained in Sec. 15(A) of Essential Commodities Act, 1995 and in such circumstances, they seek to quash the proceedings as against them.