AJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos. 1 and 2 in Crime No. 515/2014 of Vizhinjam police station have filed this petition to quash the proceedings under Section 482 of the Code of Criminal Procedure.

(2.) It is alleged in the petition that the petitioners were arrayed as accused Nos. 1 and 2 in Crime No. 515/2014 of Vizhinjam police station alleging commission of offence under Sections 6 of Kerala Motor Spirit and High Speed Diesel Oil (Maintenance and Regulation of Supplies) Order, 1979 and Sections 3 and 7(1)(a)(ii) of the Essential Commodities Act, 1955.

(3.) The prosecution allegation was that on 17.4.2014 while the Sub Inspector of Police, Vizhinjam police station was on patrol duty, he received information from the Control Room that two tanker lorries bearing Reg. Nos. KL-13-E-450 and KL-07-AQ-7374 are illegally transporting tar. On seeing the vehicles, he intercepted the same. On questioning the petitioners, they informed that the tar was being transported from Cochin Oil Refinery for M/s. Thoppil Constructions.