CHANDRASHEKHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed under Section 482 of Cr.P.C. for setting aside the order dated 27.11.2019 alongwith modified order dated 28.11.2019 passed by learned Sub- Divisional Judicial Magistrate, Begusarai in Barauni Refinery P.S. Case No. 423 of 2019 (G.R. No. 3575 of 2019) by which prayer of petitioner for release of stock of petrol and diesel has been rejected.

(3.) Petitioner is one of the partners of M/s Chandrashekhar carriers and deals in business in transportation of petroleum products and has been awarded transportation contract by Oil Corporation and firm had offered a total of six tanks lorries to Hindustan Petroleum Corporation Ltd. for transportation of bulk petroleum product and one of the tank trucks bearing registration No. BR-09GA2219 was provided a stock of 4,500 litre of high speed diesel and 13,500 litre of motor spirit and same was to be delivered to M/s Mahavir Petroleum at Darbhanga.