MANNAM SRINIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure, 1973, seeking quash of F.I.R. in Crime No.429 of 2020 of Chittoor I Town Police Station.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the 1st respondent-State.

(3.) On the report lodged by 2nd respondent before the Station House Officer, Chittoor I Town Police Station, alleging that he is working as Assistant Controller in Legal and Metrology Department and on credible information he visited Welcome Petrol Bunk of Chittoor Town on 04.09.2020 at 2.00 P.M. and has taken 5 litres petrol in a jar and found that it is less than 5 litres and on suspicion when he opened the machine, that he found some manipulation and on further enquiry he came to know that some chips were connected to keypads in the machine, due to which less quantity of petrol is being filled in the vehicles of consumers and the consumers are sustaining loss of 40 ml of petrol per each litre and the records which were inspected also reveal that the petitioner earned Rs.5,50,000/- by cheating the consumers. The said report was registered as a case in Crime No.429 of 2020 for the offences under Section 420 r/w.Sec.34 of IPC and Sections 25, 30(a) of Legal and Metrology Act. The case is now under investigation.