RABINDRA KUMAR CHOUDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two criminal miscellaneous applications have been heard together and this judgment will govern both of them.

(2.) Cr. Misc. No. 9611 of 1999 has been filed under Section 482 of the Code of Criminal Procedure (in short as Code) for quashing the order dated 25.7.1997 passed by learned SpecialJudge, Essential Commodities Act (in short as E.C. Act), Bihar-sharif at Nalanda in Bihar (Murarpur) P.S. Case No. 745/89 whereby and whereunder he has taken cognizance under Sections 7 of E.C. Act and 409 and 120B of the Indian Penal Code.

(3.) In Cr. Misc. No.1572 of 1998 the same prayer has been made.