MAHADEO LAL AGARWALA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. K.N. Jain, learned senior counsel appearing on behalf of the petitioner, and Mr. K.K. Vidyarthi, standing counsel appearing on behalf of the Revenue.

(2.) THIS application under Section 482 of the Code of Criminal Procedure is directed against the order dated March 6, 1987, passed by the learned Special Judge (Economic Offences), Muzaffarpur, in Trial No. 777 of 1987, refusing to discharge the petitioner in a prosecution under Section 277 of the Income-tax Act, 1961 (hereinafter referred to as "the Act").

(3.) HERE, I find that the proceeding under Section 271(1)(c) has been dropped by the assessing authority by order dated June 30, 1980, as contained in annexure "2" to this application.