EJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) The applicant is apprehending his arrest in connection with Crime No. 209/2020, registered at Dharni Police Station relating to offence punishable under Sections 3 and 7 of the Essential Commodities Act and Section 188 of the Indian Penal Code.

(3.) Precisely, it is alleged that the applicant - a fair price shop owner has not distributed food grains quota of March, 2020 to the card holders. Moreover, he has supplied misleading information on the website portal that the goods were distributed.