GAURAV GALLA BHANDAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner assails order dtd. 4/3/2021 (Annexure P-4) passed by learned Additional Sessions Judge, Kurukshetra vide which a revision petition filed by the petitioner against order dtd. 29/12/2020 (Annexure P-3) passed by learned Judicial Magistrate 1st Class, Kurukshetra, has been dismissed.

(2.) Original Special Power of attorney has been filed by learned counsel for the petitioner today in Court, which is taken on record.

(3.) A few facts necessary to notice for disposal of this petition are that FIR No.309 dtd. 21/11/2020 at Police Station Krishna Gate, Thanesar under Sec. 420 of Indian Penal Code came to be lodged on the broad allegation that 2 trucks loaded with bags containing paddy had been caught at "M/s Guru Nanak Rice Mills, Salarpur Road, Kurukshetra' and it was suspected that the said paddy had been purchased with intention of causing loss to government by purchasing the same at a lower price from some other State so as to cause gain to "M/s Guru Nanak Rice Mills'.