RAMAVTAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. N.K. Agrawal, Sr. Counsel, M/s D.N. Tiwari and Ravi Bhushan, Advocates for the petitioner as also Mr. Shishir Kumar, J.C. to G.A. -III.

(2.) THE petitionerwho happens to be a dealer under Public Distribution System is sought to be prosecuted for offence under Section 7 of the Essential Commodities Act (hereinafter referred to as "the E.G. Act") in connection with Manpur P.S. Case No. 52 of 2006, G.R. No. 1701 of 2006. The Circle Officer -cum -Block Supply Officer, Biharsharif submitted a written report before the Officer -in -Charge, Manpur P.S. requesting him to institute a first information report against the petitioner herein on the allegation inter alia that on the direction of the Sub -Divisional Officer, Biharsharif, an inquiry was conducted by the Supply Inspector, Biharsharif and Supply Officer, Sarmera on 14.9.2006 and in course thereof it was found that in July 2006 the petitioner had lifted kerosene oil twice and it has not been distributed amongst the consumers. Some of the consumers had complained of not being supplied with kerosene oil and even if they were supplied it was at the rate of Rs. 12/ - per liter.

(3.) IT is by now well settled by a catena of decisions of this Court that a dealer under the Public Distribution System cannot be prosecuted under the provisions of E.C. Act in view of Clause 31 (2) of the Bihar Trade Articles (Licenses Unification) Order, 1984 which prohibit prosecution of the dealers under the Public Distribution System as they happen to be the agent of the Government.