VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. claiming the following reliefs:

(2.) The complaint was filed on 3/2/2016 on an information pertaining to illegal transportation of diesel and Nakabandi was conducted on the same day i.e. on 3/2/2016 near Sangariya, a vehicle Bolero Camper No. RJ13 GB 2682 coming from Punjab and the same was carrying 1700 liters of diesel in plastic drums. The driver of the said vehicle did not submit the documents, license or permit regarding the transportation of the said diesel. The said vehicle was seized.

(3.) After preparing the seizure memo an FIR No.26/2016 was registered at Police Station Goluwala, district Hanumangarh against the petitioner for the offence under Sec. 3/7 of E.C. Act and charge sheet was filed before Chief Judicial Magistrate, Hanumangarh and criminal case No.711/2016 was registered and the cognizance was taken against the petitoner for the offence under Sec. 3/7 of the E.C. Act.