SHAMSHAD @ MOTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner/applicant has sought quashing of the order dated 22.4.2006 passed by A.C.J.M., Roorkee in Case No. 2 of 2006, State v. Shamshad @ Motu under Section 3/7 of The Essential Commodities Act, 1955 (for short, the Act) as well as quashing of the charge sheet related to above -said case.

(2.) HEARD learned Counsel for the parties and perused the entire material available on file.

(3.) FROM a perusal of the contents of the First Information Report and after going through other papers available in file, prima facie a case under Section 3/7 of the Act is made out against the applicant.