NAND KISHORE Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned A.P.P. for the State.

(2.) THROUGH this application the petitioners seek the quashing of the entire criminal proceeding including the order dated 8.2.2007 passed by the learned SubDivisional Judicial Magistrate, Ara in Charpokhri P.S. Case No. 115 of 2006, G.R. No. 3259/2006, whereby he has taken cognizance of offence under Section 7 of the Essential Commodities Act, 1955 (hereinafter referred to as "the E. C. Act").

(3.) ON the basis of the written report a case only against Birendra Singh and the two petitioners herein was registered. The police after due investigation submitted a charge -sheet against the two petitioners and on the basis thereof cognizance has been taken by the impugned order.