RAM GOPAL AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioners have challengned confiscation proceeding No. 5 of 1995-96 under Section 6-A of the Essential Commodities Act initiated against them, which is pending before the Deputy Commissioner, Singhbhum West at Chaibasa.

(3.) The allegation against the petitioners is that 104 bags of wheat were unloaded in clandestine manner and it is suspected that the aforesaid bags of wheat bearing mark of F. C. 1. were stolen property.