RAGHNATH SERVICE STATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears for the petitioner.

(2.) In this case by order dated 25.8.1999, while admitting the case, this court directed that during the pendency of this application further proceedings in the court below shall remain stayed. It appears that at the time of admission this court was intimated that the proceeding is pending before the court below.

(3.) While invoking the jurisdiction of this court under section 482 of the Code of Criminal Procedure, the petitioner, namely, M/s Raghnath Service Station, through one of the partners i.e. Shri Prithivi Raj Singh, has prayed for quashing of the entire prosecution which has been initiated in the form of first information report lodged by one R.K.Sinha, Assistant District Supply Officer, Danapur, Patna, which was registered as Danapur P.S. Case No.84 of 1998 for the offence under section 7 of the Essential Commodities Act (hereinafter as E.C.Act).