DEEPAK MAHESHWARI,J. - (1.) This criminal writ petition has been preferred by accused petitioner K.K. Jain assailing the order dated 23.11.2017 passed by learned Additional Chief Judicial Magistrate No. 1, Alwar in Cr. Case No. 23/145/2017, whereby the application filed under Section 70(2) Cr. P.C. has been rejected.
(2.) Heard learned counsel for the petitioner and learned Public Prosecutor for the State. Perused the material available on record.
(3.) A charge-sheet for the offence under Section 3/7 of the Essential Commodities Act,1955 ('the Act of 1955') came to be filed under the provisions of Section 299 Cr.P.C. against the present petitioner on 08.04.2005. Certified copies of the ordersheets of the trial court since 08.04.2005 until 23.11.2017 have been submitted by learned counsel for the petitioner for perusal. It appears that only one witness namely Anand Prakash (PW-1) has been examined by the prosecution.;