AMAR NATH Vs. PUNJAB STATE

JUDGEMENT

(1.) THE prayer in this petition is for quashing of the order dated 10.8.2005 (Annexure P-4) as also charge-sheet dated 10.8.2005 (Annexure P-5) vide which learned Additional Sessions Judge, Ferozepur, framed charges against the petitioner under Section 7 of the Essential Commodities Act, 1955 and sent the case file for trial to the learned Chief Judicial Magistrate, Ferozepur.

(2.) IT is contended that since vide order dated 10.8.2005 (Annexure P-4), learned Additional Sessions Judge, Ferozepur, has held that the offences are triable by the Court of learned Judicial Magistrate Ist Class, he need not to have framed charges vide the order of eleven dated (Annexure P-5).

(3.) MRS . R.K. Nihalsinghwala, learned Deputy Advocate General, Punjab accepts notice.