Pratyush Kumar, J. - (1.) The Application No. 5065 of 2017 has been moved on behalf of applicant-Bharat Petroleum Corporation Ltd. praying for quashing of the order dated 17.06.2017 passed by learned Additional Chief Judicial Magistrate, Court No.25, Lucknow in Misc. Case No. 1555 of 2017 (State Vs. M.A. Farooqui), arising out of case crime no. 408 of 2017, under sections 265, 267, 420, 467, 468, 471 IPC and 3/7 Essential Commodities Act, P.S. Thakurganj, District Lucknow, whereby the application of the applicant requesting release of property i.e. dispensing unit to the applicant after removing any additional electronic circuit and after removing the seal on such terms and conditions as the Hon'ble Court may deem fit and proper and permit the applicant to use the released property for the sale of petrol and diesel under its own control and supervision.
(2.) The Application No. 5066 of 2017 has been moved on behalf of applicant-Bharat Petroleum Corporation Ltd. praying for quashing of the order dated 17.06.2017 passed by learned Additional Chief Judicial Magistrate, Court No.25, Lucknow in Misc. Case No. 1557 of 2017 (State Vs. Anand Kumar Rai), arising out of case crime no. 209 of 2017, under sections 265, 267, 420 IPC and 3/7 Essential Commodities Act, P.S. Aliganj, District Lucknow, whereby the application of the applicant requesting release of property i.e. dispensing unit to the applicant after removing any additional electronic circuit and after removing the seal on such terms and conditions as the Hon'ble Court may deem fit and proper and permit the applicant to use the released property for the sale of petrol and diesel under its own control and supervision.
(3.) The Application No. 5067 of 2017 has been moved on behalf of applicant-Bharat Petroleum Corporation Ltd. praying for quashing of the order dated 17.06.2017 passed by learned Additional Chief Judicial Magistrate, Court No.25, Lucknow in Misc. Case No. 1558 of 2017 (State Vs. Aman Mittal and another), arising out of case crime no. 130 of 2017, under sections 265, 267, 420, 34, 120-B IPC and 3/7 Essential Commodities Act, P.S. Cantt., District Lucknow, whereby the application of the applicant requesting release of property i.e. dispensing unit to the applicant after removing any additional electronic circuit and after removing the seal on such terms and conditions as the Hon'ble Court may deem fit and proper and permit the applicant to use the released property for the sale of petrol and diesel under its own control and supervision.;