ANIL KISHORE CHAUDHARY @ ANIL CHAUDHARY SON OF SRI SARVA NARAYAN CHAUDHARY Vs. STATE OF BIHAR AND SUBHASH RAM S.I.

JUDGEMENT

(1.) HEARD the parties.

(2.) A tank lorry full of diesel was searched and seized and accordingly, finding violation of Bihar Motor Spirit and High Speed Diesel Oil Dealer 'sLicensing Order, 1966 - Clause 12 read with Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Order, 1998, a case was lodged for the offence under Section 7 of the Essential, Commodities Act. In such case, submission of the learned Counsel for the petitioner is that petitioner is an employee of the Firm for which diesel was being carried by the tank lorry. Owner of the firm as well as owner of the tank lorry, Narayan Prasad Sultania, approached this Court for quashing the proceeding on the ground of authority of the police officials to search and seize the diesel. Really he was in the rank of Sub Inspector not authorized for the same. Plea was accepted and proceeding against him was quashed.

(3.) IT is conceded by the learned A.P.P. also that nothing remains to decide against the petitioner or nothing can be left pending for facing prosecution against the petitioner.