CHITHAMBARAM Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the FIR in Crime No.64 of 2021 on the file of the respondent.

(2.) The case of the prosecution is that on secret information, the Sub-Inspector of Police, Civil Supplies Crime intelligence Division, Pudukkottai on 11/6/2021, conducted search in the Ashpectous godown situated at Kuthadivayal, wherein found that there was 65 bags of rice each contain 50 kg of rice and the same was seized. On enquiry, it revealed that the said rice are kept in godown by one Jabulingam and he stated that the seized rice are purchased from A.2 to A.4. Hence, a case has been registered against the petitioners and other accused in Crime No.64 of 2021 for the offences under Ss. 6(4) of the Scheduled Commodities (RDCSC) Order, 1982 and Sec. 7(1)(a)(ii) of Essential commodity Act, 1995.

(3.) Heard both sides and perused the materials available on record.