HOSHIYARMAL GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application for quashing the criminal prosecution started against the petitioner including the order taking cognizance dated 15-2-1988 passed by Special Judge (E. C.) Act, Dhanbad for an offence punishable under Section 7 of the Essential Commodities Act.

(2.) It appears that the grossery shop of this petitioner was inspected by the Supply Inspector on 16-10-1980 and he had found Amulya Milk Powder in the shop which was not displayed in the display-Board and thereby it was alleged that he had contravened the provisions of Bihar Essential Articles (Display of Prices and Stocks) Order, 1977.

(3.) The Supply Inspector, thereafter lodged F. I. R. and ultimately charge sheet was submitted against the petitioner.