(1.) These two identical petitions filed by the accused under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C.' for short), for quashing the same impugned FIR No. 172 dated 9.3.2010 registered under Ss. 7, 10, and 55 of the Essential Commodities Act, 1955 and under Ss. 420/120 -B of the Indian Penal Code ('IPC' for short) at Police Station Jind City, are being decided together vide this common order, as both these petitions are based on same set of facts and allegations. However, for the facility of reference, facts are being culled out from CRM -M -27750 -2012.
(2.) Notice of motion was issued and pursuant thereto reply on behalf of respondent -State was filed.
(3.) Learned counsel for the petitioners submits that the impugned FIR is a result of an action without jurisdiction. The police authorities had no power to conduct raid at the premises of the petitioners nor they were authorized to carry out search and seizure of the vehicle of the petitioners. Since the authorities of the respondent -State have exceeded their jurisdiction in this regard, the impugned FIR and the criminal proceedings arising therefrom cannot be permitted to continue against the petitioners. In this regard, he places reliance on the following judgments of this Court: - -
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