ABHIMANYU PAUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order of taking cognizance for an offence under Section 7 of the Essential Commodities Act.

(2.) According to the allegations, the petitioner happens to be proprietor of a Biscuit Factory. From his premises 32 bags of cement had been recovered. The allegation is that he must have purchased the cement in black-market.

(3.) I am afraid that the allegations are not complete for the offences.