BHEEMA BALA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issues involved in these criminal petitions are analogous, both petitions were heard together and are being disposed of by this common order.

(2.) The petitioners, who are rice mill owners, are arrayed as accused in Crime Nos. 88 and 89 of 2018, registered for the alleged offences punishable under Sec. 420 of the Indian Penal Code, 1860 (IPC), read with Sec. 7 of the Essential Commodities Act, 1955 (for short, "the EC Act").

(3.) Heard Mr. Damodar Reddy, learned counsel for the petitioners, and the learned Additional Public Prosecutor appearing for respondent No.1.