LAL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) It is alleged that two criminal cases bearing F.I.R. Nos. 494 and 495 dated 27.6.1999 were registered against Parveen on the allegation of having committed offence punishable under Section 7 of the Essential Commodities Act, 1955 by the police of Police Station; Rohtak and the food articles were taken into possession by the police. The third case bearing F.I.R. NO. 496 dated 27.6.1999 under Section 7 of the Essential Commodities act, was registered against Lal Chand, who is the father of Parveen.

(3.) The petitioners moved application for releasing the food articles on Supardari, inter-alia, pleading that earlier a licence was required for dealing in wheat exceeding 25 quintals but after the amendment of the order on 26.5.1999, there was no need to get licence for keeping in possession wheat even exceeding 25 quintals. They further contended that after 26.5.1999, the wheat has been totally decontrolled and no licence was required for keeping any quantity of wheat or to keep the accounts etc. The relevant Schedule of Control Order, 1985, reads as under :