NARESH KUMAR BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order dated 3.4.2000 passed by Special Judge, Essential Commodities Act, Dhanbad in G.R. No. 88/99, whereby he took cognizance against the petitioners under Section 7 of the Essential Commodities Act. It is alleged that petitioners contravened and violated the provisions of Bihar Trade Articles (Licences Unification) Order, 1984 (hereinafter referred as Unification Order).

(2.) Mr. Mukesh Kumar Sinha, learned counsel appearing for the petitioners, submits that petitioners are not the licensee, therefore, they cannot be prosecuted under the Essential Commodities Act. Accordingly, it is submitted that order of cognizance so far these petitioners are concerned are liable to be set aside.

(3.) Having heard the submissions, I have gone through the records of the case.