D VENKATESAN Vs. STATE

JUDGEMENT

(1.) COMMON ORDER Crl.O.P.No.17507 of 2009, 28251 of 2008, 15832 of 2008 and 13523 of 2009The above petitions are filed seeking a direction to call for the records in Cr.Nos.341 of 2009, 949 and 948 of 2008 and 256 of 2009 respectively on the file of the respondent and quash the same.

(2.) SINCE all the cases are registered and pending investigation on the file of Inspector of Police, Civil Supplies, CID Division, Vellore, who is the respondent in all the cases a common order is passed. The petitioner is said to be the owner of the vehicle involved in a crime contravening the provisions of Secs.6(4) and 7(1)(a)(ii) of Essential Commodities Act 1955 and 4(ii) and (iii) of TNSC (RTCS) Orders 1982 r/w 403 IPC

(3.) CRL.O.P.No.13523 of 2009: On 9.6.2009, around 3.00 a.m, the Special Tahsildar of Flying Squad was checking the vehicle movement at Pernampet Pathrapalli village. They intercepted a Van (Tata 207) bearing Registration No.TN-21-L-8768. When the flying squads tried to stop the lorry, the driver of the lorry, drove the lorry rashly for another half a kilometer, stopped the lorry on the road side and disappeared.