DILEEP CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) -This is an appeal against the order dated 31.5.94 passed by Special Judge, Shahjahanpur, confiscating 150 quintals of paddy in favour of the State.

(2.) Learned counsel for the appellant and learned A.G.A. have been heard. They agree that this appeal be finally disposed of at this stage.

(3.) Learned counsel for the appellant A-33 has argued that on the application of the ; prosecution, the case pending under Section, 3/7 Essential Commodities Act, has been allowed to be withdrawn by the prosecution but the Court at the same time ordered for confiscation of the paddy in favour of the State. According to learned counsel for the appellant, the appellant is aggrieved against the order confiscating the paddy.