MOHANPUR GPSS LTD. Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P. K. Roychoudhury, learned counsel for the petitioners. Also heard Shri M. Chetia, learned State Counsel appearing for all the respondents.

(2.) The present writ petition has a chequered history which includes previous litigations also.

(3.) The petitioner no. 1 is a Samabai Samity which was granted a Fair Price License being License No.HS.PDS/H/W/5 under the Assam Public Distribution of Articles, Order, 1982 . In connection with an incident in delay in distribution of NFSA rice to 21 numbers of Fair Price Shop Agents and some seizure made, Algapur PS Case No. 356/2021 under Ss. 240/468 IPC read with Sec. 7 of the Essential Commodities Act was registered. Apprehending arrest in the said case, the petitioner no. 2, who is the Secretary of the petitioner no. 1, Samity had approached this Court by filing AB No.4311/2021 and this Court vide order dtd. 7/2/2022 had granted anticipatory bail to the petitioner no. 2. It is also averred that in the said police case, Final Report (FR) was submitted.