VINOD KUMAR PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application on behalf of applicants under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) Applicants are apprehending their arrest in connection with Crime No. 146/2022 registered at Police Station Bhedaghat, District Jabalpur for the offences punishable under Ss. 406, 409, 34 of the Indian Penal Code and Sec. 3/7 of the Essential Commodities Act.

(3.) Learned counsel for the applicants submit that applicant Jitendra Tiwari is a Businessman and applicant Vinod Kumar Patel is a Salesman of the Fair Price Shop. They submits that a false case has been registered against the applicants alleging that the food-grains were allotted to the Fair Price Shop for distributing the same among the ration card holders, weaker sec. of the society, but instead of doing so, the said food-grains were unloaded and stored in a place, which was not assigned for the said purpose and the food-grains were sold in the open market. They submit that on the basis of the said allegation, the offence has been registered against the applicants. They submit that an enquiry was conducted by the Food Officer in the matter and it was found that the said allegations are not correct.