SURESH KISHANLAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application filed under Section . of the Code of Criminal Procedure, the applicants original accused have prayed that the Complaint dated 17.9.2006 lodged before Kamrej Police Station being CR No.II-104 of 2006 be quashed on the ground that they have not committed any offence under the provisions of Sections-3 and 7 of the Essential Commodities Act, 1955 read with Section . of the Indian Penal Code.

(2.) BRIEF facts arising from the case are as under:

(3.) IN the result, the petition is allowed. The Criminal Complaint dated 17.9.2006 registered at Kamrej Police Station being CR No. II-104 of 2006, qua, the present applicants is quashed and set aside. Rule is made absolute accordingly.