NARAYAN LAL AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner prays for quashing a proceeding pending against them under Section 7 of the Essential Commodities Act including an order dated 2-6-1987 passed by Special Judge (E. C. Act) Jumshedpur in C. R. Case No. 1386-A/86, whereby and whereunder he refused to discharge the petitioners.

(2.) The facts of the case lie in a very narrow compass.

(3.) First Information Report was lodged on 15-8-1986 in relation to an occurrence which took place on 18-7-1986 alleging, inter alia, therein that the petitioners have not displayed the prices and stock of Chilly nor maintained Stock register in relation thereto as required under the Bihar Essential Articles (Display of Prices and Stock) Order, 1977.