HARE RAM PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) IN this application under Section 482 of the Code of Criminal Procedure, 1973, the petitioner seeks quashing of his criminal prosecution instituted against him including the order dated 6.4.1991 by which the learned Special Judge, Arrah was pleased to take cognizance under Section 7 of the Essential Commodities Act, 1955 (for short, E.C. Act of the alleged contravention of the provisions of the Bihar Trade Articles (Licences Unification) Order, 1984 (hereinafter referred to as Unification Order) in Case No. 53/90 arising out of Brahampur P.S. Case No. 61/90.

(3.) LEARNED Counsel for the petitioner submitted that although a number of grounds have been taken for quashing of the criminal prosecution in the application, he would confine his attack to only one ground; namely the lack of jurisdiction on the part of the officer making the search and seizure.