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Shankar Trading Co vs Agricultural Produce Marketing ...
2025 Latest Caselaw 3043 Kant

Citation : 2025 Latest Caselaw 3043 Kant
Judgement Date : 29 January, 2025

Karnataka High Court

Shankar Trading Co vs Agricultural Produce Marketing ... on 29 January, 2025

Author: H.P.Sandesh
Bench: H.P.Sandesh
                                            -1-
                                                        NC: 2025:KHC:4308
                                                  CRL.RP No. 1231 of 2016
                                              C/W CRL.RP No. 1268 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 29TH DAY OF JANUARY, 2025

                                          BEFORE
                            THE HON'BLE MR JUSTICE H.P.SANDESH
                      CRIMINAL REVISION PETITION NO.1231 OF 2016
                                            C/W
                      CRIMINAL REVISION PETITION NO.1268 OF 2016


                   IN CRL.RP No. 1231/2016

                   BETWEEN:

                   SHANKAR TRADING CO.,
                   6TH MAIN, APMC YARD
                   BATAWADI, TUMAKURU - 561202
                   REPRESENTED BY ITS PROPRIETOR
                   S ROOPA W/O RAJU @ RAJA
Digitally signed   AGED ABOUT 41 YEARS
by DEVIKA M
                                                            ...PETITIONER
Location: HIGH
COURT OF           (BY SRI CHANDRASHEKAR P PATIL, ADVOCATE)
KARNATAKA
                   AND:

                   AGRICULTURAL PRODUCE MARKETING
                   COMMITTEE
                   BATAWADI, TUMAKURU - 561202
                   REP. BY ITS SECRETARY
                                                          ...RESPONDENT
                   (BY SRI SWAROOP T, ADVOCATE)
                           -2-
                                         NC: 2025:KHC:4308
                                   CRL.RP No. 1231 of 2016
                               C/W CRL.RP No. 1268 of 2016




       THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
PRAYING TO SET ASIDE THE ORDER DATED 09.09.2016
PASSED BY THE VI ADDL. DIST. AND S.J., TUMAKURU IN
CRL.A.NO.58/2015 AND ETC.



IN CRL.RP NO. 1268/2016

BETWEEN:

SHANKAR TRADING CO
6TH MAIN, APMC YARD
BATAWADI, TUMAKURU-561202
REPRESENTED BY ITS PROPRIETOR
S ROOPA W/O RAJU @ RAJA
AGED ABOUT 41 YEARS
                                         ...PETITIONER

(BY SRI CHANDRASHEKAR P PATIL, ADVOCATE)

AND:

AGRICULTURAL PRODUCE MARKETING COMMITTEE
BATAWADI, TUMAKURU-561202
REPRESENTED BY ITS SECRETARY
                               ...RESPONDENT

(BY SRI SWAROOP T, ADVOCATE)

       THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
PRAYING     TO   SET   ASIDE    THE    ORDER    DATED
09.09.2016 PASSED BY THE LEAVE VI ADDL. DIST.
AND S.J., AT TUMKURU IN CRL.A.NO.10/2016 AND
ETC.
                                  -3-
                                                    NC: 2025:KHC:4308
                                          CRL.RP No. 1231 of 2016
                                      C/W CRL.RP No. 1268 of 2016




      THESE PETITIONS, COMING ON FOR HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR JUSTICE H.P.SANDESH


                             ORAL ORDER

Heard the learned counsel appearing for the

petitioner in Crl.R.P. Nos.1231/2016 and 1268/2016.

2. The Crl.R.P.Nos.1231/2016 is arising out of

allowing Crl.A.No.58/2015 wherein an order of the Trial

Court passed in C.C.No.2073/2007 dated 10.08.2015 was

confirmed in respect of the offence punishable under

Section 65 of the Karnataka Agricultural Produce

Marketing (Regulation) Act, 1966 (for short 'the said Act')

wherein the Trial Court imposed the fine of Rs.3,000/- and

the First Appellate Court enhanced the same to

Rs.11,205/- and the same is in respect of shortage of

commodity when inspection was conducted by the

respondent on 30.11.2006. The revision petitioner in

Crl.R.P.No.1268/2016 also filed an appeal in

Crl.A.No.10/2016 challenging the order passed in

NC: 2025:KHC:4308

C.C.No.2073/2007 and the said appeal was dismissed.

Hence, these revision petitions i.e., Crl.R.P.Nos.1231/2016

and 1268/2016 are filed before this Court.

3. The main contention of the learned counsel for

the petitioner in the said cases is that both the Courts

have not justified in holding that the petitioner has

committed an offence punishable for the maximum

punishment as contend under Section 114, 117(A) of the

said Act and the said order has been passed on

assumption and presumption. Section 65 and 66 of the Act

is based on the conjecture holding that the petitioner is

guilty of the offence punishable under Section 65 and 66

of the said Act and there is no evidence to substantiate the

charge leveled against the petitioner and there is complete

misleading of both oral and documentary evidence placed

on record by both the Courts.

4. The counsel for the respondent has not

disputed Ex.D1 to D5 which are the receipts for payment

of market fee. Both the Courts comes to the conclusion

NC: 2025:KHC:4308

that total payment of market fee is Rs.5,265/- out of

Rs.9,000/- and held that difference amount is Rs.3,735/-

which is due amount and 3 times of said amount is

Rs.11,205/-. Absolutely there is no logic behind passing

such an order when the petitioner has shown stock of

1929 bags in the stock register book and the petitioner

liable to pay market fee as per the stock shown in the

register which has to be paid as and when sold. Even spot

inspection conducted is not proved and so called drawing

of mahazar is not proved and hence, the order passed by

the Trial Court as well as the First Appellate Court requires

to be set aside.

5. The counsel for the respondent would

vehemently contend that no dispute with regard to the

fact that on 13.11.2006 inspection was conducted and

there was shortage of 374 bags. Having taken note of

shortage of bags, proceedings has been initiated stating

that they have evaded the payment of market fee of

Rs.27,000/- and also the petitioner has not disputes the

NC: 2025:KHC:4308

fact that there was a shortage of 374 bags. Taking note of

the factual aspects of the case, both the Courts considered

Section 65 of the said Act and also Sections 114, 116,

117(A) of the said Act and rightly come to the conclusion

that the petitioner committed an error. However, the Trial

Court only imposed fine of Rs.3,000/- instead of imposing

three times more than what was due. The counsel also

contends that the First Appellate Court committed an error

in only enhancing the amount to Rs.11,205/- when the

Trial Court committed an error in imposing the fine of

Rs.3,000/- which ought to have made as three times

penalty on the amount which was due.

6. Having heard the learned counsel appearing for

the respective parties and also on perusal of the material

available on record, it is the specific case of the

respondent that when inspection was conducted i.e., on

13.11.2006, there was a shortage of 374 bags and ought

to have been paid amount on the market value on the said

bags and though the Trial Court comes to the conclusion

NC: 2025:KHC:4308

that offence under Section 65 of the said Act is committed,

only imposed fine of Rs.3,000/- and same has been

enhanced to Rs.11,205/- by the First Appellate Court. But

the fact that 374 bags were deficit when inspection was

conducted and the same is not disputed seriously by the

petitioner herein. When inspection was conducted and

found shortage of bags and punishment prescribed under

Section 114 of the said Act for commission of offence

punishable under Section 65 of the said Act and proviso

also very clear that three times the amount of market fee

on any other amount due which may extend and same

ought to have been taken note of by the Trial Court but

only imposed Rs.3,000/- in respect of offence punishable

under Section 65 of the said Act and same has been

enhanced by the First Appellate Court taking into note of

the fact that ought to have been enhanced the same and

hence enhanced to Rs.11,205/-. Having considered the

reasons and particular provision of Section 65 as well as

Section 114 of the said Act, I do not find any error

committed by the First Appellate Court in reversing the

NC: 2025:KHC:4308

same by allowing Crl.A.no..58/2015 and dismissing the

appeal filed by the petitioner herein in Crl.A.No.10/2016

considering the material available on record. When such

being the case, I do not find any ground to allow the

revision petition Nos.1231/2016 and 1268/2016 when not

found any perversity in the finding and the First Appellate

Court while considering the material available on record

and modified the judgment of the Trial Court enhancing

the fine amount to Rs.11,205/- as against Rs.3,000/- in

respect of Section 65 of the said Act is concerned and in

respect of Section 66 of the said Act having imposed the

fine amount of Rs.1,000/- is concerned, the same is

confirmed. When such being the case, no grounds are

made out to allow the above revision petitions. Hence,

Crl.R.P. Nos.1231/2016 and 1268/2016 are dismissed.

Sd/-

(H.P.SANDESH) JUDGE

SN

 
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