SUNIL KUMAR GARG, J. - (1.) THE above misc. petition and the revision petition are inter -related, therefore, they are being decided by this common order.
(2.) THE present revision petition has been filed by the State of Rajasthan against the order dated 28.2.1997 passed by the learned Special Judge, Essential Commodities Act Cases, Udaipur by which he discharged the accused respondent -Chatar Lal. The present revision petition arises in following circumstances: (i) On 14.11.1995, Enforcement Inspector, Surendra Kumar Bhatnagar lodged a written report at the Police Station Dhanmandi, Udaipur against Mangi Lal who was proprietor of Shri Nath Somani Transport Company and against Chatar Lal, who was Chief Executive of the Transport Company stating that between the period from 2.11.1995 to 3.11.1995, godown and premises of Shri Nath Somani Transport Company, situated at 14/50, Gadiya Devri, Dhanmandi were inspected and during inspection three cylinders filled with LPG Gas and 22 empty cylinders in total 25 cylinders were found and out of that 25 cylinders, bilties for 18 cylinders were also found and thus, they were doing illegal transportation of LPG Gas cylinders for which they were not authorised and thus, they violated the provisions of petroleum Gas (Regulation of Supply and Distribution) Order, 1993 (hereinafter referred to as the Order of 1993).
(3.) ON the basis of that report, a regular FIR was chalked out by the police and after investigation police came to the conclusion that accused -respondents kept 25 cylinders for which they were not having any licence as required by provisions of Order of 1993 and thus, they violated provisions of Order of 1993 and thus, committed offence punishable under Section 3/7 of the Essential Commodities Act.;