RAKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAKESH Kumar and others, who are partners in firm M/s. Om Parkash and Company, Khanna, have come to this Court in this petition under Section 482 Cr.P.C. and seek quashing of FIR No. 62 dated April 17, 1992 (Annexure P-3) registered at Police Station, Sadar, Abohar.

(2.) ACCORDING to the allegations made in the impugned FIR, which was registered on the basis of a communication sent by District Food and Supplies Officer, Abohar, Camp at Sito Guno, it has been alleged that the complaint along with his staff was present at Sito Guno barrier, when four trucks belonging to the petitioners were checked and they were found to be carrying the following commodities :-

(3.) ANNEXURE P-1 is a letter dated March 28, 1985, which was issued by the Director, Food and Supplies to the District Food and Supplies Controllers. The contends, so far as relevant, reads as follows :-