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Judgment
4 paragraphs · 114 wordsAlok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 21 dated 17.02.2011, under Sections 409, 420 of the Indian Penal Code and Sections 7, 10, 55 of Essential Commodities Act, registered at Police Station Julana, District Jind.
Record reveals that Petitioner was running a ration depot. He has misappropriated 99 kgs. wheat and 36 itres kerosene oils meant for BPL car holders. On enquiry, allegations against the Petitioner were found to be correct.
Considering the gravity of the offence and the fact that by not supplying the wheat and kerosene oil to the BPL card holders, Petitioner is not entitled to extra ordinary sympathy from this Court.
Dismissed.