BIJAY KUMAR BATHWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appeared on behalf of the petitioner. However, heard learned counsel appearing for the State. This application has been filed under Section 482 Cr.P.C. for quashing of the entire criminal proceeding of Madhupur P.S. Case No. 232 of 1997 including the order dated 30.05.1998 under which cognizance of the offence has been taken under Section 7 of the E.C. Act against the petitioner.

(2.) The case of the prosecution is that on 17.12.1997, the informant got an information that one person has purchased K. Oil from the shop of the petitioner illegally, for selling it in a black market.

(3.) On receiving such information, when the informant reached at Dalmia Bazar at about 4.00 p.m., he found a person selling K. Oil in black market and as such, 160 liters of K.Oil was seized. The said person disclosed his name as Shankar Kumar Jaiswal. He was arrested at the spot and on being quizzed, he disclosed that he had purchased the said K. Oil from the shop of the petitioner for selling it in a black market.