BITOLI DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE appllicant has preferred the present rei sion against the order dated 25.4.2013 passed by the JMFC, Kolaras District Shivpuri in Criminal Case No. 1046/2009, whereby the charges of offence under section 3/7 of the Essential commodities Act, 1955 (in short ''E.C. Act") were framed against the applicant.

(2.) FACTS of the case, in short, are that Assistant Superintendent of Land Record. Kolaras District Shivpuri inspected the shop of one salesman Rathore and found that the entries made in the ration card were incorrect The consumers having BPL ration card were not given appropriate quantity of kerosene and they were charged with at the rate of Rs. 11 / - per litre, whereas there was a fixed rate of Rs. 10/ - per litre tor such distribution. It was also found that no distribution of ration was done by the salesman in the months of March and April, 2009. Similarly sugar was sold at the rate of Rs. 15/ - per kg. whereas rate of Rs. 13.50/ -per k.g. was fixed and, therefore, an FIR was lodged against the salesman Rathore and President and Secretary of the concerned society, who took the work of distribution of ration.

(3.) AFTER due investigation, a charge -sheet was filed. The JMFC, Kolaras after considering the submissions made by the learned counsel for the parties, passed an order dated 25.4.2013, whereas the aforesaid charges were framed.