AI Structured Summary
Not yet generated for this judgment
Judgment
Satish Kumar Mittal, J.—Raj Narain alias Kuka has filed this petition u/s 482 of the Code of Criminal Procedure for quashing FIR No. 17, dated 8.2.1998, registered u/s 7 of the Essential Commodities Act (hereinafter referred to as ''the Act'') and 420 of the Indian Penal Code in Police Station City Mansa, District Mansa and further proceedings thereunder.
After completion of investigation in the aforesaid FIR, the police filed challan. Learned Additional Sessions Judge, Mansa, vide his order dated 27.4.2000 charge sheeted the petitioner-accused for allegedly committing offence u/s 7 of the Act. The petitioner-accused has challenged the said order by filing Criminal Revision No. 1033 of 2000. Vide my separate judgment of today, passed in the said revision petition, the order of the charge sheet dated 27.4.2000 has been set aside. In view of that order, the present petition has become infructuous.
Dismissed as infructuous.