- (1.) Heard learned counsel for the petitioner as well as learned A.G.A.
(2.) Present petition has been moved by petitioner Lokesh Shukla under Section 482 Cr.P.C with prayer to quash order dated 7.2.2013 passed by learned Special Judge, EC. Act, Faizabad whereby final report in Case Crime No. 401 of 2009, under Section 3/7 Essential Commodities Act, police station Kumarganj, district Faizabad has been rejected and petitioner has been summoned for offence under Section 3/7 Essential Commodities Act.
(3.) Offence under Section 7 of the Essential Commodities Act is punishable with imprisonment which may extend upto seven years. In First Schedule of Criminal Procedure Code, classification of offence against other laws has been given, which is reproduced below: II-CLASSIFICATION OF OFFENCES AGAINST OTHER LAWS JUDGEMENT_249_LAWS(ALL)7_2015.html;