Raghuvendra S. Rathore, J. - (1.) The petitioner has filed this miscellaneous petition for quashing the first information report No. 92/2008. registered at Police Station Nawalgarh, District Jhunjhunu. The impugned report had been filed by Shri R.L. Jhakar, District Supply Officer, Jhunjhunu.
(2.) Earlier when this petition was heard by High Court, it was ordered for issuance of notice to the respondent. It was also ordered that in the meanwhile, the District Supply Officer shall not cancel the license of the petitioner and that he would not be arrested. On service having been effected on the respondents the matter was admitted on 18.2.2009. Subsequently, as agreed between the parties, the matter has been taken up for final hearing.
(3.) Instant report was lodged on 27.2.2008. It has been averred in the report that the supply of refilling was not being made by the gas agency at the residence of the consumers. It has also been averred that when the informant had visited the agency, inspection of the record was made and some of the consumers, present there, had complained for irregular supply of refilling, etc. etc. In the report, it has been alleged that the petitioners had breached the conditions of license, particularly condition No. 3 (a) I, II, III and IV. Therefore, it was stated in the report that the petitioners had committed the offence under section 3/7 of the Essential Commodities Act, 1955.;