STATE OF PUNJAB Vs. AMAR SINGH

JUDGEMENT

(1.) A case under Sec. 7 of the Essential Commodities Act against Amar Singh, accused-respondent vide F.I.R. No. 218 dated 13-09-1992 was registered as he was found supplying kerosene oil in black market in the factory area, Focal Point, Ludhiana, through Tanker No PIP-8495. On receipt of the secret information against him. he was apprehended by the police party, headed by Head Constable Balbir Singh. However, the accused managed to escape.

(2.) After the completion of the investigation, the challan was presented against him.

(3.) The learned Additional Sessions, Judge, Ludhiana, dealing with the case under the Essential Commodities Act as Special Judge had discharged the accused, mainly on the ground that the challan was not presented within the prescribed period of limitation. Therefore, the present Criminal Revision was filed by the State against him on Feb. 15, 1994/December 5,1995