SYED AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/A1 in C.C.No.147 of 2018 on the file of Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Shadnagar for the offences under Ss. 272, 278 and 420 of IPC.

(2.) The case of the prosecution is that on 19/12/2015, the Sub-Inspector of Police, Kothur, visited Saleem Garden in the limits of Siddapur village where, according to information, artificial edible oil with cow and oxen fats were illegally manufactured. With the assistance of two mediators, he went to the place and seized 42 oil drums containing 200 liters each and 5 empty barrels. All the material was seized under the cover of panchanama. The seizures were sent for medical analysis. One Krishnaiah, who is arrayed as witness was found in the premises and he stated that he was working in the said premises since ten years. One Mohd. Ahmed(A2), resident of Hyderabad, who was relative of the owner of Saleem Garden was indulging illegally in the business of manufacturing oil.

(3.) According to the investigation, this petitioner was apprehended by the Inspector of Police on 17/3/2018. He confessed that he was into manufacturing of artificial edible oil along with A2 namely, Mohd. Ahmed Qureshi. A2 was identified as the person manufacturing edible oil on the date of search and seizure. On 23/5/2018, A2 was also arrested. It was found during investigation that this petitioner and A2 were friends and started manufacturing artificial oil by hiring daily wage labourers.