RAM CHANDRA DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under Section 482 of the Code of Criminal Procedure has been filed to quash the order dated 13.11.2006 passed by the Chief Judicial Magistrate, Madhepura in G.R. Case No. 280 of 2006 thereby and thereunder the court below has taken cognizance under Section 7 of Essential Commodities Act and Sections 420, 467, 468 and 120B of the Indian Penal Code against the petitioner.

(2.) ON perusal of Fardbeyan it appears that the petitioner is a P.D.S. dealer. The main allegation against him is that he kept rice in an unauthorised manner in his own house instead of authorised godown for the purpose of black marketing.

(3.) LEARNED counsel for the State also conceded this fact. I have also gone through the order passed in the above mentioned Criminal Miscellaneous cases.