GUDDI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the State.

(2.) This is an application for anticipatory bail flied by the petitioners in connection with Chiniya PS case No. 25 of 2012 for the offence registered under section 7 of the Essential Commodities Act.

(3.) It reveals from the written report that 86 quintals of rice loaded on a tractor was seized by Chiniya Police on 31.10.2012. After holding inquiry and verification, it was detected that said rice was supplied to Ganga Mahila self help group of which petitioner no.1 is President and petitioner no.2 is her husband and thereafter this case has been lodged.