DINESHBHAI VALJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent State.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11821035200441 of 2020 registered with Limkheda Police Station, District Dahod for the offences under Sections 6A, 6B, 6C,6D,6E, 3 5, 9 and 8 of the Essential Commodities Act.

(3.) It is the case of the prosecution that on 24.09.2020 at around 13:30 hrs, the complainant visited the shop of the applicant and he found certain bags of fertilizer without bill and as per the complaint, the applicant was not having license also. It is further alleged that 08.10.2020, at the time of surprise visit, total 78 bags of fertilizer worth Rs. 80,340/- was seized by way of order of the Collector. It was not shown that the said fertilizer was purchased from where and therefore, the FIR has been registered against the applicant.