Rajendra Saxena, J. - (1.) HEARD Perused the case diary.
(2.) PETITIONER , who is running M/s Agarwal Misthan Bhandar, Bikaner was found in possession of 100. Litres of blue dyed kerosene oil released under the Public Distribution System by the Government, which he was using for commercial purposes in preparing the sweets, on 15 -12 -94, the premises of the petitioner were searched and checked by the Enforcement Officer of the Supplies Department. Petitioner himself has given in uniting that he used kerosene Oil in his furnances for preparing sweets. Section 3 of the Kerosene (Restriction on Use and fixation of Ceiling Price) Order, 1993 puts a restriction on the use of Kerosene supplied under the Public Distribution System and specifically lays down that no person shall use kerosene supplied under the P.D.S. forany purpose other than cooking and illumination. Under these circumstances, It is not at all a fit case for grant of anticipatory bail. Therefore, this petition stands on dismissed.;