KRISHNA GROVER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner-Krishna Grover had given an application ion 24.3.1995 at Sirsa to the Inspecting Judge alleging therein that she is being falsely implicated in a case F.I.R. No. 212 dated 29.6.1994 under Sections 7/10/55 of the Essential Commodities Act registered at Police Station City Sirsa. This application was treated as petition under Section 482 of the Code of Criminal Procedure for quashing the F.I.R. in question.

(2.) TODAY , the petitioner is present before me in person. She has argued that she was running a Ration Depot at Sirsa. On an earlier occasion she had filed a complaint against one Anoop Singh, Inspector Food and Supplies, Sirsa, as he had misbehaved with her. Mr. Anoop Singh in order to settle scores with the petitioner got her involved in the present case by joining hands with the police. It is further averred by the petitioner that she is a Typist in the Sirsa Court compound and she has never been indulging in any black-marketing of kerosene.

(3.) IN pursuance to the secret information received, a raid was conducted and the petitioner was found pouring kerosene oil in Cans from the drums which were in her possession. On being asked as to how she had stored the kerosene oil, there was no satisfactory answer given by the petitioner.