UPENDRA NATH KESHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS is an application for quashing the order dated 12.1.99/1.2.99 of the Special Judge, Deoghar in Special Case No. 5/98, whereby cognizance under section 7 of the E.C. Act has been taken against the petitioners on the allegation that the petitioners were selling Pera, Chum, liaichi Dana at higher rate than the rate which was fixed by the Deoghar Administration.

(3.) THIS application is allowed and the order of the Special Judge dated 12.1.99/1.2.99 is quashed being illegal and without jurisdiction.