LAWS(PAT)-1983-3-46

RADHESHYAM SHARMA Vs. THE STATE OF BIHAR

Decided On March 02, 1983
RADHESHYAM SHARMA Appellant
V/S
THE STATE OF BIHAR Respondents

JUDGEMENT

(1.) This application is for quashing of the entire prosecution case being G.R. Case No. 2999 of 1974.

(2.) It appears that the Supply Inspector has given a written report to the police being dated 17-12-1974 which was treated as first information report and a case has been instituted under Sec. 7 of the Essential Commodities Act (hereinafter to be referred to as 'the Act'). Thereafter charge-sheet has been submitted on 26-2-1977 showing the petitioner absconder. On the receipt of the charge-sheet the learned Court below has passed the following order:

(3.) Absolutely there is no indication that what has been done in between the period 11-7-1977 and 25-7-1979.