VINOD KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report No.0474 of 2018, under Section 3/7 Essential Commodities Act, 1955 and Sections 420, 467, 468, 471 and 409 IPC., Police Station Laharpur, District Sitapur.

(2.) Heard learned counsel for the petitioner and Shri S.P. Singh, learned counsel for the respondent State.

(3.) The allegations relate to commission of offence in regard to material meant for poorest of the poor. Apparently, foodgrains, sugar and kerosene oil meant for distribution have been embezzeled.