RAMANAND PRASAD Vs. STATE

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner apprehends his arrest in a case under Section 7 of the Essential Commodities Act.

(3.) IT is submitted on behalf of the petitioner that he is a licensed dealer under Public Distribution System and his shop is at some distance from the shop of said Bhuttu Ansari. It is further submitted that the petitioner had been allotted 1000 liters kerosene oil on 14.7.2006 which he had distributed to the respective card holders and this fact has been certified by the Mukhia and Ward Member of the Gram Panchayat. Learned Counsel further submits that only on account of recovery of kerosene oil from other's shop in drums carrying petitioner's name and licence number does not mean that he has indulged in blackmarketing of kerosene oil supplied under the public distribution system in violation of the Unification Order 1984.