K.L.Shrivastava, J. - (1.)This revision petition is against the order dated 5.3.1983 passed by the Sessions Judge, Indore in Criminal Case No. 80 of 1984 whereby it has been directed that charge under section 7(I)(a)(ii) read with section 3(2)(i) of the Essential Commodities ActT 1955 (for short the Act) for not exhibiting the price list of oil as defined in Clause 2(c) of the M.P. Motor Spirit and High Speed Diesel Oil (Licensing and Control) Order, 1980 (for short the OrderT) containing opening balance and the price, has to be framed.
(2.)Circumstances giving rise to this revision petition are these. The petitioner Tara Chand holds licence for sale of oil which according to the definition means motor spirit and high speed diesel oil. He runs his business under the name and style of United AlIto Service, RaIl district Indore. The other petitioner Yusufali is the salesman employed by him. On 3.5.1982, the Assistant Food Officer Indore, on inspection found that (1) stock register was not filled after 1.5.82 (2) no sale register was T1maintained, (3) on meter reading 34 litres of diesel was found in excess and (4) bills were issued on 3.5.82 for adjustment of the stock.
(3.)On the aforesaid allegations a report was lodged with the police which has, on 196.84 prosecuted the applicants in respect of the offence under section 3/7 of the Act.