- (1.) THE present revision petition has been filed by the State of Haryana against the discharge of respondents.
(2.) THE respondents were discharged by relying upon Common Cause a Registered society v. Union of India}
(3.) MS. Shalini Attri, learned Assistant advocate General, Haryana has drawn my attention to para 6 of the judgment and has stated that in the cases under Essential commodities Act, Pood Adulteration Act, acts dealing with Environment or any other economic offences, benefit of this judgment cannot be granted.;