DILIP RAI @ DILIP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) In the instant writ application petitioners no. 1 and 2 have filed the writ application for quashing the seizure of vehicle Nos. BR-06G-1542 and BR-06A-5127 respectively in Piar P.S. Case No. 24/08 registered under Section 7 of the E.C. Act, on the basis of the written report of Block Supply Officer, Bandra, dated 29th March, 2008.

(3.) The prosecution case, in short, is that the Block Supply Officer made seizure of the aforesaid trucks from near the house of one Ranjan Thakur as well as from the house of one Akhileshwar Thakur and about 400 kgs. of rice and foodgrains were seized. It is alleged that the bags were machine stitched, having mark of F.C.I. etc. It is also alleged that the aforesaid foodgrains which was meant for distribution to the poor villagers were stored in the house of his other associate for the purpose of black- marketing.