VICKY ALIAS H. M. MANOJ & ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein have been arraigned as accused Nos. 4, 14, 15, 18 and 20 respectively, in C.C. No. 185/11 on the file of JMFC, Mudigere, registered for the offences punishable under Sections 447, 380, 420, 120-B of Indian Penal Code, Sections 3 and 7 of the Essential Commodities Act, Sec. 15(2) of Petroleum Mineral Pipeline Act, 1962 and Sec. 3 of Prevention of Damage to Public Property Act.

(2.) According to the case of the prosecution, while the complainant Rakesh Thakia, Sec. in-charge of Petronet M.H.B.L. company, Hassan was checking the pipelines, he found diesel smell and spillage from DB-3 Valve situated at Hireshigara village and immediately the Police Sub-Inspector of Gonibedu Police Station was requested to visit the spot. During investigation, it was found that there was deliberate damage to the petrol line to siphon the petrol product from the petrol line. Further investigation revealed the complicity of these petitioners and other persons. Therefore, they were arraigned as accused Nos.4, 14, 15, 18 and 20 respectively. After completing the investigation, charge-sheet has been filed for the aforesaid offences.

(3.) It is the contention of the petitioners that the petitioners are innocent and have not indulged themselves in any of the alleged acts and that they have been falsely implicated in the case.