RAVINDRA VINAYAK DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Petition is filed by the Territory Manager and Territory Co-ordinator along with Manager and Deputy Manager (Operation) of Bharat Petroleum Corporation Limited ("BPCL"), being aggrieved by registration of C.R.No.3027 of 2012, registered with Uran police station on 7/12/2012, which has invoked offence punishable under Ss. 3, 7, 8, 9 and 10 of the Essential Commodities Act, 1955 read with Clause 3(4) of the Liquified Petroleum Gas (Regulation, Supply and Distribution) Order, 2000.

(2.) On 22/7/2014, Rule was issued in the Petition and in terms of prayer clause (b), the Investigating Agency was barred from filing the charge-sheet.

(3.) We have heard Mr.Nitin Pradhan, learned Counsel for the Petitioner and Mr. Prashant Jadhav, learned APP for the Respondent-Authorities.