SATYADEEP CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under section 482 of the Code of Criminal Procedure has been moved for quashing of the order dated 18.4.2006, Annexure P.3 and order dated 30.5.2007, Annexure P.6 whereby order dated 14.2.2006, Annexure P.2 was set aside.

(2.) THE petitioner as attorney holder of registered owner Smt. Rama Kant Goel moved an application for release of oil tanker bearing registration No. HR-05-A-7764 along with oil on supardari on the ground that he is the attorney of the registered owner of the tanker in question which is involved in case FIR No. 7 dated 10.1.2006 registered under sections 420/467/468/120-B IPC and 7/10/55 of the Essential Commodities Act (for short the Act) by Police Station Sadar, Panipat.

(3.) THE application moved by the petitioner on an earlier occasion was allowed by the learned Chief Judicial Magistrate, Panipat vide order dated 14.2.2006 against which revision was filed in the court of learned Additional Sessions Judge, Panipat. Said revision was accepted and case was remanded back to the learned Magistrate as no reasons were given for the release of the tanker.