MAHESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) PETITIONERS in all these three applications are dealers of Public Distribution System and have prayed for quashing the orders taking cognizance of offence under Section 7 of the Essential Commodities Act.

(3.) IN Cr. Misc. No. 5063 of 2005 the order of the Chief Judicial Magistrate, Nalanda at Biharsharif, dated 23.8.2004, in Bihar PS. Case No. 23 of 2003, in Cr. Misc. No. 28259 of 2004 the order of the Subdivisional Judicial Magistrate, Buxar, dated 20.12.2002, in Dumraon P.S. Case No. 20 of 2004 and in Cr. Misc. No. 5312 of 2005 the order of the Chief Judicial Magistrate, Nawadah, dated 24.11.2004, in Shirdalla P.S. Case No. 93 of 2003 are the impugned orders.