ANAND KUMAR JAIN Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision has been directed against the order dated 14.3.1997 passed by the learned Special Judge, Sagar in Special Case No. 32/97, whereby the applicant has been charged under Clause 6(1) and 6(2) of the Madhya Pradesh Essential Commodities (Exhibition of Prices and Price Control) Order, 1977 (hereinafter refered to as 'the Order').

(2.) THE essential facts for the disposal of this revision petition are that the elder brother of the applicant namely Subhash Chand Jain is a Licensee Dealer under the M.P. Scheduled Commodities Dealers (Licensing and Restirction on Hoarding) Order, 1991. The said Subhas Chand Jain is carring his busines in the name and Style of "M/s Subhash Chand Anand Kumar Jain" (herein after referred to as 'the firm'). The said firm is registered in the Local Sales Tax Office for the purposes of taxation on the sale of the goods in which the firm is dealing. The said firm deals in the sale and produce of foodgrains and pulses.

(3.) THE police after taking cognizance investigated the matter and filed charge sheet before the trial Court.