ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BOTH Cr. W.J.C. 811/93 and Cr. Misc. No. 17429/93 raise common question of law and facts and arise out of one and the same criminal proceeding. Both of them therefore, have been heard together and are being disposed of by this common judgment.

(3.) THE petitioners in both the cases are partners of a firm namely M/s. Ashok Industries, Gola Road, Barh. The Daal Mill premises of the firm were raided on 11th November 1993 and on the basis of an FIR lodged by the Addl. District Supply Officer, Barh (respondent no. 2 in the writ application) Barh P.S. case no. 559/93 u/s 7 of the E.C. Act was instituted. Both the petitioners seek quashing of their prosecution in Special case no. 29/93 pending before the learned Special Judge, E.C. Act, which arises out of the aforesaid police case.