CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F .I.R No. 48 date 12.6.1999 has been registered at Police Station Kot Bhai, under Section 7 of the Essential Commodities Act, on the repot sent by Gurchand Singh Sub Inspector of the said Police Station which reads as follows :-

(2.) ON 12.6.1999 the said Sub Inspector received a secret information that Charan Singh (petitioner) son of Surjit Singh has a licence of a Depot for selling kerosene and that the said Charanjit Singh and his father Surjit Singh prepare spurious diesel and sell the same. They have also hoarded large quantity of spurious diesel, mobil oil and white colour kerosene.

(3.) THE petitioner moved the Special Judge, Faridkot, for bail, but the same was declined by the learned Special Judge, Faridkot. That is why the petitioner has approached this Court under Section 438 Cr.P.C. for bail in anticipation of arrest.