SUSHARMA SINGH MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court. Learned counsel for the writ petitioner submitted that F.l.R. dated 13.12.2010 was lodged under Section 7 of the Essential Commodities Act, 1955 but without disclosing under which of the provisions of Section 3 of the said Act the offence has been committed by the petitioner. It is further submitted that there are several decisions of this Court wherein the F.I.Rs. lodged only under Section 7 of the Essential Commodities Act have been quashed on the ground that the F.l.R. must disclose that which of the provisions of Section 3 of the Act of 1955 have been violated.

(2.) I perused the two brief orders placed before me and annexed in the writ petition which are passed in W.P.(Cr.) No. 108 of 2005 Ghanshyam Saw @ Ghanshyam Prasad V/s. State of Jharkhand & Others decided on 06.05.2005 and in W.P.(Cr.) No. 203 of 2005 Ajay Kumar Yadav V/s. State of Jharkhand & Another decided on 13.07.2005.

(3.) It is a settled law that F.l.R. is not a complete compendium of the event and it can be a brief information about the commission of offence whereunder investigation can be started, provided it is disclosed in the F.l.R. that some offence has been committed.