SACHIN GUPTA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. D.N. Sharma, Advocate, present for the applicant.

(2.) Mr. P.S. Saun, learned Deputy Advocate General assisted by Ms. Mamta Joshi, learned Brief Holder present for the State/respondent no. 1.

(3.) According to the applicant, he has a general merchant shop at Rudrapur, District Udham Singh Nagar. During a raid by the Food Inspector concerned, 62 cylinders of commercial as well as domestic were found at this shop. Consequently, the first information report was registered against the present applicant under Sections 3/7 of the Essential Commodities Act, at Police Station Transit Camp, Rudrapur, District Udham Singh Nagar. After investigation the police filed the chargesheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summon against the present applicant. Hence, the present application under Section 482 CrPC before this Court.