SACHCHIDANAND MODI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner seeks quashing of the entire criminal proceeding pending in the Court of Special Judge, E.C. Act Jamui arising out of Jamui P.S. Case No. 77/99. The allegation against the petitioner is violating of Section 7 of the E.C. Act on the ground that on 8/06/1999 from the godown of the petitioner 109 quintals of wheat and 1 quintals of sugar was recovered and the petitioner had no licence for trading in these articles.

(3.) Learned counsel for the petitioner has relied upon Annexure-2 an order of this Court in another similar case where this Court noticed that storage limit for wheat and rice has been abolished by a notification of the Central Government. Details of such notification are also mentioned in another judgment of this Court in the case of Smt. Kiran Bala v. State of Bihar (1996 (i) Pat LJR 730).