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Virender @ Sonu vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 17 January 2011 · Citation: (2011) 2 RCR(Criminal) 900(1)

HON’BLE JUDGES
S.S.Saron, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Essential Commodities Act, 1955 — Section 7
CASE NUMBER
Criminal Miscellaneous No. M-30522 of 2010
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Judgment

4 paragraphs · 188 words

S.S. Saron, J.—Heard counsel for the parties.

2.

The petitioner Virender @ Sonu seeks regular bail in a case filed against him for the offences under Section 7 of the Essential Commodities Act and Section 420 of Indian Penal Code (in short ''IPC'').

3.

The raid was conducted at the shop of the petitioner and a sample of Desi Ghee was taken. The report of chemical analysis has not been received till date. However, according to the prosecution, it is alleged that the petitioner was in possession of adulterated desi ghee (Milawati Nakli Ghee). The question whether the desi ghee, which was taken into possession was found adulterated or not is to be established after the chemical analysis report has been received. 14 Kgs. of adulterated desi ghee was recovered at the spot. The petitioner is in custody since 20.09.2010. Challan in the case has been filed. The custody of the petitioner is not required for the purposes of investigation.

4.

In the facts and circumstances, the petitioner on his furnishing personal bonds and surety to the satisfaction of the learned trial Court shall be admitted to bail.