OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor for the State.

(2.) By this petition under Section 482 of the Criminal Procedure Code, it is prayed by the petitioner that the proceedings of the Criminal Original Case No. 197/1977 State v. Om Prakash, pending in the Court of the Chief Judicial Magistrate, Bhilwara, against the petitioner be quashed.

(3.) The learned counsel for the petitioner has submitted that there is no evidence to prima facie show that the petitioner was in any way involved in or was responsible for the commission of the alleged offences punishable under Section 3/7 of the Essential Commodities Act and, therefore, the initiation as well as continuance of the proceedings against the petitionier amounts to abuse of the process of the Court.