KEHAR SINGH KHANGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed for quashment of FIR in Crime No.53/2021 registered at Police Station Mohangarh, District Tikamgarh for offence under Ss. 3, 7 of Essential Commodities Act.

(2.) It is the case of applicant that he is working as Assistant Salesman in Government Fair Price Shop Dargaykhurd, District Tikamgarh. On 12/09/2020, Tehsildar Digora conducted a spot inspection and certain complaints were made of villagers that applicant is not distributing ration regularly and he does not open the shop on time. It was also found by the Tehsildar that the applicant had kept the ration of two months in another store and accordingly, the shop was sealed and report was sent to the SDO. On the report lodged by Junior Supply Officer on 27/02/2021, offence has been registered at Police Station Mohangarh, District Tikamgarh.

(3.) Challenging the said FIR, it is submitted by counsel for the applicant that FIR was lodged without giving any opportunity of hearing to the applicant. Although the applicant was shown to be the Assistant Salesman but there is no such post in the Society. Applicant is not involved in the said crime and FIR has been lodged on the false grounds.