ASHWANI PANGIAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. D.N. Tiwari, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned counsel for the State.

(2.) By invoking the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (hereinafter referred to as ,,Cr. P.C.), the petitioner seeks quashing of the order dated 23.03.2014/24.03.2014 passed by the learned Sub Divisional Judicial Magistrate, Rosera, Samastipur in Rosera P.S. which he has taken cognizance of the offence punishable under Section 7(1)(a)(i)(c) of the Essential Commodities Act (for short ,,E.C. Act) against the petitioner.

(3.) The prosecution case, in brief, inter alia, according to the written report of the Block Agriculture Officer, Rosera is that on 20.10.2011, the Block Development Officer, Rosera, Circle Officer, Rosera and the informant inspected the fertilizer shop of the petitioner and found irregularity in the stock register, cash memo, distribution register and display board and, thereafter, the shop of the petitioner was sealed.