R.R. Prasad, J. - (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) This application has been filed for quashing of the order dated 26.09.2011 passed in Palkot P.S. Case No.18 of 2011 (G.R. No.360 of 2011) whereby and where under, cognizance of the offences punishable under Sections 419, 420, 414 of the Indian Penal Code and also under Section 7 of the Essential Commodities Act, has been taken against the petitioner.
(3.) It is the case of the prosecution that when Block Supply Officer, Palkot laid a raid over the shop and house of this petitioner- a P.D.S. Dealer, Rice, Wheat, and K. Oil were seized from the shop as well as house of this petitioner, a case was lodged on the premise that the aforesaid articles meant for public distribution to the beneficiaries, have not been distributed to them.;