MANOJ KUMAR SHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Raj Kumar, learned counsel appearing for the petitioner and Mr. Binod Kumar No.3, learned APP for the State.

(2.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure ( in short 'Cr.P.C.') with a prayer to quash the order dtd. 2/12/2014 passed by learned Sub-Divisional Judicial Magistrate, Purnea (S.D.J.M., Purnea) whereby and whereunder the cognizance of the offence under Sec. 7 of the Essential Commodities Act (in short 'E.C. Act') has been taken against the petitioner in connection with G.R. Case No. 1259 of 2014 arising out of K. Hat (Sahayak) P.S. Case No. 210 of 2014.

(3.) As per the prosecution's allegation, petitioner's restaurant was raided by a team headed by an Assistant District Supply Officer -cum- Senior Deputy Collector and altogether eleven Domestic Subsidized Liquefied Petroleum Gas (LPG) Cylinders were found in a room adjacent to the kitchen of the restaurant of the petitioner and out of seized cylinders, eight were full and three were empty and they belonged to H.P. and Indane Gas Agencies.