SHIV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition seeks quashing of FIR No. 72 dated 9.5.2000, under Section 7 of the Essential Commodities Act, 1955 (for short, 1955 Act) Police Station Hoshiarpur.

(2.) THE FIR was recorded on the statement of Kuldip Singh son of Sadhu Singh alleging that he went to Hoshiarpur Gas Agency for getting a new connection, where Shiv Kumar accused asked the complainant to pay a sum of Rs. 3010/- for supply of two gas cylinders and one regulator, while the rate for the said items was Rs. 2600/-. On the basis of the said statement recorded by Jaspal Singh, SI/SHO, FIR in question was recorded and a case was registered against the petitioner.

(3.) NOTICE of motion was issued to the State and the complainant.