(1.) This revision filed under section 397/401 of the Code of Criminal Procedure (CrPC) assails the order dated 19.2.2010, whereby the court below has framed charges against the petitioner.
(2.) It is stated by the petitioner that She is President of Ambika Gramin Mahila Bahuddesiya Sanstha Maryadit, Asnet, District Bhind. The said society is running fair price shop and is governed by the provisions of Essential Commodities Act, 1955 (EC Act). It is stated that one Arjun Singh R/o Kunwarpura preferred a complaint to the Government that kerosene, food stuff etc. are not being distributed properly by the fair price shop. Inspection was carried out on 7.5.2008 by Assistant Supply Officer. After the inspection, FIR was registered pursuant to written report dated 7.5.2008 by Assistant Supply Officer. The offence under Section 317 of EC Act as well as under Sections 409 and 420 IPC was registered against the petitioner.
(3.) In due course, challan was filed before Sessions Judge, Bhind, from where it was transferred to First Additional Sessions Judge, Bhind. The said Court by impugned order framed the charge against the petitioner.
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