SOKET Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C) the petitioner has sought quashing of the proceedings of criminal case no. 1 of 2006, State vs. Soket, relating to offence punishable under section 3/7 of Essential Commodities Act, 1955, Police Station Manglore, pending in the court of Additional Chief Judical Magistrate, Roorkee.

(3.) The allegations in the first information report are that the District Supply Officer, on inspection, found that in the house of the accused/applicant two drums each containing 150 ltr. diesel, and two plastic canes each containing 50 ltr. kerosene oil, were found for which he had no licence.