A.REEGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A8 apprehending arrest at the hands of the respondent police for the offences punishable under Sec. 2(e)(v), 2(e)(vi), 2(e)(vii) of Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractice) Order, 1998 and sec. 7(1)(a)(ii) of Essential Commodities Act, 1955, in Crime No.151 of 2021 on the file of the respondent police, seeks anticipatory bail .

(2.) The case of the prosecution is that on 22/11/2021, the accused persons stored 30,000 litres of adultery oil (oil like diesel) and transferred the same from one lorry to two other vehicles, which oil causes danger to the engine of the vehicles.

(3.) Heard both sides.