RAMGOPAL LOHIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application under section 482 CrPC for quashing of the complaint in the case No. EC Act 1 (T) 1996 pending in the Court of Sessions Judge, Tinsukia.

(2.) Heard Smti Millie Hazarika, learned counsel for the petitioner and the learned Public Prosecutor.

(3.) BK Doley, Superintendent of Police, Bareau of Investigation (EO) forwarded an offence report submitted by the Inspector, Food & Civil Supplies, wherein it was alleged inter alia, that the petitioner-accused persons were carrying on the business of sale of lubricating oil grease without obtaining licence as required under the provisions of Clause 3 of the Lubricating Oil and Grease (PSDR) Order, 1987 and on inspection large stock of lubricating oil and grease were found in their premises and seized. The case was registered as EC Act 1 (T) 1996 and the learned Sessions Judge took cognizance of offence punishable under section 7(1) of Essential Commodities Act and issued process.