PANKAJ KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners have impugned the order dtd. 8/11/2008 passed by the Court of Additional Sessions Judge, Doda (hereinafter to be referred as the trial Court) by virtue of which charge for commission of offences under Ss. 3/7 Essential Commodities Act has been framed against the petitioners in a challan arising out of the FIR bearing No. 97/2007 registered with Police Station, Doda.

(2.) It is stated that the petitioner No. 1 is running a petrol pump at Pul Doda under the name and style of M/s Hans Raj Sharma and Co and the petitioner No. 2 is an employee of petitioner No. 1.FIR No. 97/2007 was registered on the basis of false and frivolous allegations and the case was investigated by the Police without jurisdiction and even if the case of the prosecution is taken to be correct, no case is made out for the commission of alleged offences against the petitioners .

(3.) The petitioners have impugned theorder dtd. 8/11/2008 on the followingtwo grounds: