DES RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR No. 209 dated 8.7.2000 under Section 420 IPC and Sections 7, 10 and 15 of the Essential Commodities Act, has been registered at police station, Mujessar, Faridabad. The material allegations found in the FIR are as follows :-

(2.) A .S.I. along with three constables was present at Sohana road point, when he received the information that petitioner-Des Raj, who is a Government Depot Holder and has been supplied blue coloured kerosene oil under the public distribution system by the Food and Supplies Department for distribution to the public against ration cards at Rs. 6/- per litre, mixes chemical and powder containing chemical with the blue oil, converts the same into colourless oil and sells it in open market at the rate of Rs. 14/- per litre. It is further alleged that the A.S.I. was also informed that petitioner-Des Raj and his servant Mohd. Munis are converting blue colour oil into colourless oil by mixing chemical and powder, outside the village Gonchi.

(3.) THE petitioner's application for bail in anticipation of arrest was dismissed by the Special Judge, Faridabad, and therefore, the petitioner has approached this Court under Section 438 Cr.P.C. for the same relief.