MAHESH Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused in C.C. No.558/2015 of the Judicial First Class Magistrate's Court, Neyyattinkara, which has arisen from Crime No.1666/2014 of the Nemom Police Station, Thiruvananthapuram.

(2.) On a search conducted by the Taluk Supply Officer at the house of the petitioners, nine empty cylinders of Super Gas and four empty cylinders of Total Gas, as well as an empty cylinder weighing 5 kg and five cylinders weighing 2 kg, along with a motor fitted filling machine, were seized from the premises of the petitioners. The allegation against the petitioners is that they were keeping empty cylinders for filling gas into it through illegal means, in violation of the provisions contained under Section 4(1) of the Liquefied Petroleum Gas(Regulations of Supply and Distribution) Order 2000(hereinafter referred to as 'Order 2000').

(3.) According to the investigating officer, the petitioners have committed offence punishable under Section 9(B)(1) of the Explosives Act and Section 3(d) of the Essential Commodities Act, 1955 read with Section 4(1)(a) of Order 2000.