- (1.) Heard learned counsel for the petitioner and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 17.02.2018 bearing Case Crime No. 0045 of 2018 pending investigation at Police Station Dudahra, District Sant Kabir Nagar pertaining to the offences under Sections 3/7 of Essential Commodities Act.
(3.) Learned counsel for the petitioner submits that no case is made out against the petitioner with regard to allegations contained in the first information report.;