AMIT KUMAR JHANDA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY way of this petition under Section 482 Cr. P. C. , the petitioner has prayed for quashing of the Criminal Case No. 3678 of 2006, under Section 3/7 of Essential Commodities Act pending in the court of Chief Judicial Magistrate, Haridwar.

(2.) HEARD Sri S. P. S. Panwar, learned Senior Advocate assisted by Sri H. S. Pathak, learned counsel for the petitioner and perused the record.

(3.) LEARNED counsel for the petitioner has submitted that the petitioner is the son of Jhanda Singh who is the proprietor of petrol pump. He has further submitted that there is no evidence on record which may suggest that the petitioner has any concern with the business affairs of the petrol pump. He has further submitted that the licence was granted in the name of the father of the petitioner and no business transaction was being carried out, by the petitioner.