MOOL CHAND AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned lawyer for the petitioner and the counsel for the State.

(2.) This is an application under Section 482, CrPC for quashing the entire criminal prosecution including the order of cognizance relates to Jugsalai P. S. Case No. 179/93 which lis pending before Special Judge, E. C. Act, Jamshedpur.

(3.) The fact, in short, for the purpose of this application is that S. I. Food, inspected the godown of the petitioner on 22-9-1993 and found some irregularities and it was also detected that foodgrains belonging to FCI Godown was kept in the godown of the petitioner. So the S. I. Food, instituted this case and made search and seizure in the premises of the petitioner godown and after completion of the investigation charge-sheet under Section 420, IPC and Sec. 7, E. C. Act was submitted as against the petitioner.