NAND KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the petitioner either to press this petition or even to make a prayer for adjournment.

(2.) The sole petitioner, while invoking inherent jurisdiction of this court under section 482 of the Code of Criminal Procedure, has prayed for quashing of the order dated 14.12.1998. By the said order the learned Special Judge, Essential Commodities Act, Darbhanga, has taken cognizance of the offence under section 7 of the Essential Commodities Act (hereinafter E.C. Act) in Sadar P.S. Case No.51 of 1998.

(3.) I do not find any error in the order of cognizance. I am of the view that there is no merit in the petition. Accordingly, the petition stands rejected.