G L GAYEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned counsel appearing for the petitioner is present. Learned counsel for the opposite party is also present. Heard both of them at length.

(2.) This is an application under section 401 read with section 482 of the Code of Criminal Procedure filed at the instance of one Mr. G.L. Gayen, E.C. Collector, Hooghly Sadar, Chinsura, District Hooghly, petitioner herein seeking to set aside the order dated 8.01.96 passed by Mr. Milon Chatterjee, learned Judge, Special Court, Essential Commodities Act, 1955 at Hooghly in connection with Polba P.S. Case No. 95 and special case No. 30/95 under section 7(1)(a)(ii) of Essential Commodities Act, 1955.

(3.) The short fact leading to this revisional application is as under: The petitioner has been working as Collector under Essential Commodities Act, 1955 having his office at Hooghly Sadar at Chinsura within the District Hooghly.