BISHWARANJAN DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these applications involving common questions of law were heard together and are being disposed of by this common order.

(2.) The petitioners in each of these applications have challenged the order of the Chief Judicial Magistrate, Banka dated 15.9.1993, whereby he has taken cognizance of an offence under Sections 260 and 263 of the Bihar and Orissa Municipal Act.

(3.) A complaint was filed by the Special Officer, Banka Municipality, to the effect that petitioners-traders were storing and selling kerosene oil without obtaining licence from the Municipality, which amounted to offence under Section 259(ii)(xi) of the Act.