PALTURAM JANGDE Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard. The applicant has been arrested in connection with Crime No. 22/14, registered in Police Station - Lalbag, District - Rajnandgaon, for the offence punishable under Section 409 of the IPC and Sections 3 & 7 of the Essential Commodities Act.

(2.) Case of the prosecution, in brief, is that upon inspection in a Fair Price Shop, rice, wheat, sugar and kerosene oil was found short upon comparison with the stock register. Total valuation of the shortfall was found to be approximately Rs. 2 lakh.

(3.) Learned counsel for the applicant submits that the applicant has no committed the offence. The applicant was running the shop out when he fell sick, he handed over the shop temporary to one Mohit and while Mohit was running the shop, the stock was inspected and certain shortages were found. It is submitted that the applicant is in jail since 22.8.2014, investigation is complete and charge sheet has also been filed and he is not likely to abscond.