RAMAWATAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) -The accused petitioner has filed this petition under S. 482 Cr.PC. for quashing FIR No. 306 of 1996 of Police Station, Chirawa for the offences under Sections 420, 467, 468 and 471 I.PC. registered against the accused petitioner.

(2.) The petitioner is a Fair-Price Shop Dealer in Gram Panchayat. Bukhana, On the basis of the certificate issued by the members of the vigilance committee, the petitioner was issued stock of fair price articles for distribution. One Dana Ram, a member of the said vigilance committee lodged a FIR on 2.12.76 against the petitioner that by using forged signatures of the members of the committee, he was lifting quota of fair price articles. On the basis of this FIR, a case was registered against the petitioner and his licence of fair price shop was suspended on 10.1.97 by the District Supply Officer. Jhunjhunu.

(3.) The learned counsel for the petitioner has submitted that the above FIR was lodged under misconception. The complainant Dana Ram executed an affidavit (Ann. 2) on 23.1.98 that the petitioner did not commit any offence in as much as the certificate was correctly issued by the members of the vigilance committee. The FIR was lodged on account of some doubts.