HARSH SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Heard learned Senior Counsel for the applicant and learned AGA for the State. Also perused the papers on record.

(2.) It appears that applicant Harsh Singh was a Contractor, whose responsibility was to transport a number of eatable items like wheat of different qualities, rice of different qualities and sugar from the centre Bharari to Baghar (both are in district Bageshwar).

(3.) An FIR was lodged against Harsh Singh. Investigation resulted into submission of chargesheet against him for the offences under Section 406, 409 and 420 IPC and 3/7 of the Essential Commodities Act.