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Calcutta HC: Conviction under Essential Commodities Act Invalid if Stock Measured With a 'Stick' - (09 Feb 2026)

CRIMINAL

Calcutta High Court set aside a petrol pump operator's conviction under the Essential Commodities Act, ruling that a criminal conviction cannot rest on stock measured with a stick and unsupported by reliable witnesses, as the prosecution failed to prove violations beyond reasonable doubt.

Tags : ESSENTIAL COMMODITIES ACT   CONVICTION   STOCK  

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