SHRADHANAND AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This writ application has been filed for quashing prosecution of the petitioners under Section 7 of the Essential Commodities Act (hereinafter to be referred to as 'Act)' for violation of the provisions of Bihar Articles (Licences Unification) Order, 1984 (hereinafter to be referred to as 'Unification Order').

(3.) What facts are that pursuant to inspection conducted by the informant in the premises of the two firm, certain irregularties were found and stocks of hydroganated vegetable oil, flour and sugar were seized Pursuant to the seizure, the matter was reported to the police, on the basis of which a first information report was lodged. The police after completion of investigation submitted charge-sheet on the basis of which cognizance was taken by the learned special Judge, Essential Commodities Act and the petitioners were summoned to face trial.