MAHANTHI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner is permitted to make necessary correction in the first paragraph of the petition.

(2.) HEARD counsel for the petitioners and the State.

(3.) COUNTER affidavit has been filed on behalf of the State wherein it has been admitted that the petitioners were not the licensee but Jai Narain Rishideo who is also accused in this case was a licensee of Fair Price Shop under the Public Distribution System. He kept 9 drums of Kerosene oil concealed in the house of these petitioners for black marketing.