RAMCHANDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against order dated 23-2-1980 passed in J. C./2 Case No. 18 of 1980 taking cognizance under Section 7 of the Essential Commodities Act against the petitioner.

(2.) According to the prosecution case, the complaint had been made to the Assistant District Supply Officer at Jamshedpur that one Pritpal Singh had been refused diesel oil on 22-2-1980 by the petitioner and one another who are described to be the persons having J.M.A. Store. Ram Mandir, Bistupur, Jamshedpur a Petrol Pump. Further the complaint was made that they have refused to sell to the general customers and they were hoarding diesel oil for selling it in black market.

(3.) Consequent to this complaint a raid was made to the Petrol pump and it is stated that on verification some shortage in the diesel oil had been detected.