RAJESH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under section 438 of the Code of Criminal Procedure.

(2.) Applicant apprehends arrest in connection with Crime No.28/2021 registered at Police Station- Civil Line, District Datia (M.P.) for the offences punishable under Sections 3 and 7 of Essential Commodities Act, 1955.

(3.) Allegations against the applicant, in short, are that the inspection was carried out at the fair price shop of the applicant and it was found that the kerosene and other materials have not been distributed and the applicant was not found in the shop and the shop was closed. On the basis of the aforesaid, crime has been registered.