VIJAY SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Harsh Chandra, learned counsel appearing for the petitioner and Mr. Gaurang Jajodia, learned A.C. to G.P.-II, appearing for the State.

(2.) This petition has been filed for quashing of the entire criminal prosecution including the First Information Report, in connection with Adityapur P.S. Case No. 156 of 2015 (G.R. No. 453 of 2015), registered for the offence punishable under Sec. 7 of the Essential Commodities Act read with Ss. 420/468/471 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Seraikella.

(3.) The prosecution case was lodged by one Yogendra Prasad Sharma, Block Supply Officer, Gamharia against the petitioner with the following allegations:-