YERRA BHUMANNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.11075 of 2022 is filed questioning the prosecution against the petitioner in C.C.No.434 of 2022 on the file of Judicial Magistrate of First Class at Armoor for the offences under Ss. 420 IPC, Sec. 7 of Essential Commodities Act, 1955 (for short 'the Act of 1955') and Clause 17(e) of Telangana State Public Distribution System (Control) Order, 2016 (for short 'the Order').

(2.) It is the case of the prosecution that on 10/11/2022, the petitioner was found transporting PDS rise. On the basis of investigation that PDS rice was being purchased and sold in turn for profit, case was registered.

(3.) Criminal Petition No.6727 of 2022 is filed to quash the proceedings against the petitioner in CC No.11 of 2022 on the file of Additional Judicial First Class Magistrate at Mahubabad for the offences under Ss. 420 of IPC and Ss. 7 and 8 of the Act of 1955.