- (1.) Heard learned counsel for the petitioner and the learned A.G.A. for the State.
(2.) This writ petition has been filed for quashing the impugned F.I.R. Dated 6.10.2011 bearing Case Crime No.338 of 2011, under Section 3/7 of the Essential Commodities Act, P.S. Kotwali Dehat, District Etah.
(3.) The contention of the learned counsel for the petitioner that the First Information Report prima facie does not disclose commission of a cognizable offence, does not commend to us for acceptance. It is well settled law that relief of quashing the F.I.R. at the very threshold of investigation can be granted only if the F.I.R. prima facie does not disclose commission of a cognizable offence. The F.I.R. in the instant case, does disclose commission of a cognizable offence and is, therefore, not liable to be quashed.;