SURE RAMAKRISHNA SAIKUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are accused in Crime No.285 of 2022 on the file of Vinukonda Police Station, Palnadu District for offences under Sec. 420 r/w. 34 of Indian Penal Code and Sec. 7 of Essential Commodities Act.

(2.) The petitioners have approached this Court by way of the present Criminal Petition for quashing the said complaint.

(3.) A perusal of the complaint shows that there are allegations against the petitioners of having diverted public distribution scheme rice for the purposes of selling the same in the black market. The veracity of these allegations have to be tested by way of an appropriate investigation and it would not be appropriate to stop investigation at this stage itself.