V.S. Dave, J. - (1.) Admit.
(2.) Notice need not be issued, Since the learned Public Prosecutor is present.
(3.) Admitted facts of the case are that accused Kedar Prasad was given 24 qt. of levy sugar in the month of July, and August, 1981 for distribution of the same. This sugar was to be distributed among the people of Nangal Pahadi, as par the resolution. The prosecution case is that Kedar Prasad, who purchased the levy sugar, did not distribute it and wrongly entered in record many of these in different ration cards twice or thrice. He is sought to be prosecuted for offence under Sec. 406 IPC as charge has been framed under this section. He has been discharged of the offence under Section 3/7 of the Essential Commodities Act.;