RATAN LAL AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS a petition under Section 482 of the Code of Criminal Procedure preferred by petitioner Ratan Lal Agrawal praying therein to quash the entire proceeding arising out of Harsidhi P.S. Case No. 128 of 1999, pending in the Court of Special Judge, Essential Commodities Act, (hereinafter to be referred to as "the Act") East Champaran under Section 7. of the Act.

(2.) IT may be mentioned here that by order dated 3.4.1997 this Court, while admitting this petition, had also ordered that further proceeding in relation to the aforesaid case would remain stayed.

(3.) IT is also pointed out that the case diary of this case was called which has been received showing that the investigation has already been concluded but, during investigation no independent witness supported that any such raid and recoveries were made and even witness Jamuna Prasad who is said to have been given seized articles on Jimmanama, said that nothing was given to him on jimmanama.