LALIT GOEL Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) ORDER :- Heard learned counsel for the parties and have gone through the records of this case.

(2.) By means of present petition, prayer for quashing the proceedings registered against the petitioner vide F.I.R. No. 48 of 1997, dated 23-12-1997, under Sections 420, 467 Ranbir Penal Code and Sections 3/7 Essential Commodities Act has been made.

(3.) Before appreciating the respective submissions urged by learned counsel for the parties, brief facts need to be noticed which are to the following effect: On 23-12-1997 F.I.R. No. 48 of 1997 came to be registered with Police Station, crime Branch, Jammu. Sum and substance of this report was that the petitioner was illegally getting screens of 'Liberty' trade mark prepared, then after providing PVC soles, was also getting 'Liberty Shoes' manufactured locally. It was further alleged in the complaint that except for soles, other material viz. leather etc. was substandard. After obtaining these Liberty Shoes, petitioner, after getting those in the package of Liberty Shoes, was selling those shoes at the Prices ranging between Rs. 425/- and Rs. 525/- in the market, although he was obtaining those at the rates between Rs. 151/- and Rs. 185/- per pair. In this background and on these allegations said F.I.R. was registered and police swung into action.