K. K. VELU Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed challenging the FIR registered in Crime No.87 of 2020 pending investigation on the file of the respondent police.

(2.) The case of the prosecution is that on 25/8/2020 at about 6 a.m., based on some information, the respondent police along with other police officers found an Ashok Leyland Tanker lorry in a vacant ground. On inspecting the vehicle, it was found that petroleum product has been transported without proper license or permission. Samples were also drawn under mahazar. Under these circumstances, an FIR came to be registered in Crime No.87 of 2020 on 25/8/2020 for offence under Sec. 2(e), 4 of the Motor Spirit & High Speed Diesel (Regulation of Supply & Distribution & Prevention of Malpractices), Order 2005, Sec. 7(1)(a)(ii) of the Essential Commodities Act, 1955 and Sec. 285 of IPC.

(3.) When the matter came up for hearing on 8/3/2024, this Court passed the following order: