MANOJ KUMAR AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) In both the cases almost same point is involved and, as such, both the petitions were heard together and are being disposed of by a common Judgment.

(2.) In Cr. Misc. No. 1341 of 1998 the Petitioner, who was the proprietor of M/S Premier Paraffin , a registered factory , has prayed for quashing of an order dated 2.12.1997 passed by the learned 1st Additional Sessions Judge, Begusarai in Begusarai P.S. Case No. 301 of 1995. By the said order, the learned Addl. Sessions Judge has explained accusation against the Petitioner for the offence under Section 7 of the E.C. Act, read with Paraffin Wax ( Supply, Distribution and Price Fixation ) Order and under Section 414 of the Indian Penal Code and fixed the case for evidence.

(3.) In Cr. Misc. No. 1393, the Petitioner who was the proprietor of Shri Ram Industries, has prayed for quashing of an order dated 12.7.1997 passed by the learned Special Judge, E.C. Act, Begusarai in Begusarai P.S. Case No. 300 of 1995. By the said order, the learned Special Judge has taken cognizance of offence under Section 7 of the E.C. Act read with Paraffin Wax (Supply, Distribution and Price Fixation) Order and Section 414 of the Indian Penal Code.