BACHHU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Criminal writ is being filed for quashing the entire Criminal prosecution launched against the petitioner being Garhwa P. S. Case No. 228/83, which was instituted by the Assistant Supply Officer, Palamau.

(2.) It appears that the criminal prosecution had started against the petitioner and when the instant writ application was admitted there was no stay and ultimately charge-sheet was submitted in this case on 4-5-1984 and cognizance has been taken on 20-6-1984, under Section 7 of the Essential Commodities Act. Consequent upon that, it appears that the petitioner had filed an amendment petition to make amendment in the prayer portion for quashing the entire criminal prosecution and also the order of taking cognizance and the submission of the charge-sheet.

(3.) In short, the case of the petitioner is that he is a big agriculturist holding 88 acres of land in and around Garhwa Sub-division and from the said land the petitioner had extensive cultivation and produced Sarso, Tisi, Till, Mahua, etc.