ANSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The petitioner is accused No. 1 in Crime No.1312/2025 of Venjaramoodu Police Station, Thiruvananthapuram. The offences alleged against the petitioner and the other accused are punishable under Sec. 305 r/w Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023, Clause 5 of the Kerala Rationing Order, 1966 r/w Ss. 3 and 7 of the Essential Commodities Act, 1955.

(3.) The prosecution case as narrated in Annexure A2 order reads thus:-