R.K. THUKRAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . Offence alleged agaisnt the petitioner is under section 7 of the Essential Commodities, Act, 1955 read with Clause 19 of Fertilizer Control Order, 1985.

(2.) CASE of the prosecution is that a sample of fertilizer was taken which was manufactured by the company represented by the respondent and the same was found to be deficient. It is stated in the petition that custodial interrogation of the petitioner will not serve any purpose.

(3.) IN the event of arrest, petitioner will be released on bail on furnishing bail bonds to the satisfaction of the arresting officer on the conditions that the petitioner will not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; he will not interfere with the prosecution evidence directly or indirectly; he will not leave the country without the previous permission of the Court; he will associate with the investigation as and when called by the police and that he will surrender the passport, if any. The petition is disposed of. Petition allowed.