YOGESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure, seeking quashment of F.I.R. No. 297 dated October 17, 1992 (Annexure P1), for the offences punishable under Sections 420, Indian Penal Code, and 7, 10, 55 of the Essential Commodities Act, registered at Police Station Gharaunda, District Karnal, and all the subsequent proceedings undertaken pursuant to the registration of the F.I.R.

(2.) BRIEFLY , the facts of the case are that Suraj Bhan, who was the owner of Gharaunda Gas Service, Gharaunda, died on July 22, 1992, leaving behind his widow and children. After his death his widow took charge of the business and was managing the affairs of Gharaunda Gas Service. Petitioner No. 1 is stated to be a distant relation of Suraj Bhan and had nothing to do with the said Gas Agency. Petitioner Nos. 2 and 3 are stated to be the employees of the Gas Agency.

(3.) ON completion of the investigation, the Police filed a report under Section 173, Cr.P.C., in the Court of Special Judge, Karnal, who vide order dated April 27, 1994, charge-sheeted the petitioners. A copy of the charge- sheet is at Annexure P2.