Ramesh Sinha, Dinesh Kumar Singh, J. - (1.) Heard Sri Uma Kant Mishra, learned counsel for the petitioner, Sri N.K. Verma, learned Standing Counsel appearing for the State and perused the record.
(2.) This Crl. Misc. Writ Petition has been filed seeking quashing of the impugned FIR dated 29.08.2018 registered as Case Crime No.2280 of 2018 under section 3/7 E.C. Act and 43 of the Information Technology (Amended) Act, 2000, Police Station Indrapuram, District Ghaziabad with further prayer that a direction be issued to the respondents not to arrest the petitioner in pursuance of the said FIR.
(3.) The brief facts of the case are that the Commissioner, Food and Civil Supply, U.P. wrote a letter on 21.08.2018 to Supply Officer to enquire and submit report about the misuse of Adhar authentication facilities in respect of Adhar Card holders by persons dealing with data-base, technical operators and by concerned fair price shop dealers. The Commissioner, Food and Civil Supply had also provided a shop list on excel sheet by which it was apparent that from one Adhar Card several transactions were made. In compliance with the said letter, a team of Supply Department inspected the shop list and submitted its report on 27.08.2015 alleging therein that the fair price shop owners of Transhindan area whose names had been mentioned in the FIR including the name of the present accused-applicant, had illegally transacted many ration cards from one adhar card number through E-Pos Machine and thereafter they misappropriated/black marketed the food grain (essential commodities) meant for distribution through Public Distribution System.;