P E MARTIN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No:732/2012 of Kalady Police Station, Ernakulam District. The offences alleged are under sections 406 and 420 of IPC and section 3(1) r/w section 7 of Essential Commodities Act. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) THE petitioner is the Managing Partner of M/s.Pallickal Agro Mills, Mattoor. It is alleged that from 2005 onwards the petitioner was entrusted with the milling of paddy by the Civil Supplies Corporation, in return of which the milled rice was to be supplied by the petitioner. An agreement was entered into by the petitioner and the Kerala State Civil Supplies Corporation.

(3.) WITH regard to Stack No: 334 containing 400 bags, it was noted "The approved sample is 'Unda' variety and lot found as 'Vadi' variety mixed with other slender variety inferior rice. Discoloration noticed. The poor general appearance there by the merchantability was much affected badly".