RAM LAKHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioner seeks quashing of the order dated 27.09.2018 passed by the learned Chief Judicial Magistrate, Nawada in connection with Rajauli P.S. Case No. 138 of 2017(G.R. No. 1656 of 2017) whereby cognizance has been taken under Section 7 of the Essential Commodities Act, 1955.

(3.) The prosecution story is that on the direction of the District Magistrate, Nawada, the PDS shop of the petitioner was inspected. At the time of inspection, the shop was found open and the display board was also placed at such a position which was visible and under the gaze of public eye. The stock register but showed some mismatch. Certain quantity of wheat was found to be short. On such allegation, the F.I.R was lodged.