RAJENDRA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for the State.

(2.) Invoking the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing the order of cognizance dated 3.4.2006 passed by SubDivisional Judicial Magistrate, Bermo at Tenughat, for the offences under Section 7 of the Essential Commodities Act and under the Bihar Trade Articles (Licensing and Unification) Order, 1984 against the petitioner in connection with Kasmar P.S. Case No. 64 of 2004 corresponding to G.R. No. 954 of 2004.

(3.) The case at the police station has been registered on the basis of a written statements of the Informant-Supply Inspector on 6.12.2004, alleging therein that on the. instructions of the P.D.S. dealer, namely, Rajendra Prasad Singh (Petitioner), the co-accused Talu Kapardar loaded 14 packets of rice from the shop of the petitioner and the same was to be delivered at the shop of one Saryu Nayak. In course of transit, the Bullockcart carrying rice, was intercepted by the villagers. On the allegation that the seized packets of rice were illegally sold by the petitioner, a case for the offences mentioned above, was registered.