AIR 1996 SUPREME COURT 2983 ::1996 AIR SCW 1229 ::1996 ALL. L. J. 601 ::1996 UP CriR 447 ::(1997) 1 MadLW(Cri) 350 ::(1996) 20 AllCriR 437 ::1996 CriLR(SC&MP) 367 ::(1996) 1 CurCriR 171 ::1996 (7) SCC 705 ::1996 SCC(Cri) 497 ::1996 CriLR(SC MAH GUJ) 367 ::(1996) 1 AllCriLR 727 ::(1996) 2 All WC 919 ::(1996) 28 All LR 79 ::1996 CalCriLR 113 ::(1996) 1 FAC 161 ::(1996) 2 SCR 236 (SC) ::1996 (2) SCR 236 ::1996 (33) AllCriC 421 ::(1996) ScCriR 519 ::(1996) 1 EFR 530 ::(1996) 2 JT 488 (SC) ::1996 (2) JT 488

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): K. Ramaswamy, B. L. Hansaria, G. B. Patnaik , JJJ

Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Petitioner accused storing oil-seeds in excess of limits prescribed - Is `dealer' in view of Cl. 2 (g) of 1996 Order and Cl. 2 (f) of 1977 Order - Accused charged with offence under S. 3/7 of Essential Commodities Act - FIR specifically mentioning about storage of oil and oil seeds without licence - Quashing of FIR on ground of absence of ingredients constituting offence - Not proper. Cr. Misc. Petition No. 15985, D/- 7-1-1986 (All), Reversed. Essential Commodities Act (10 of 1955) , S.3— Uttar Pradesh Seeds and Oil-Seeds Products Control Order (1966) , Cl.2(g)— (Para 9 10 13 14)