BIRENDRA PRASAD BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, the learned counsel appearing for the petitioner and Mr. Saket Kumar, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the entire criminal proceedings including the order dtd. 23/6/2012 passed by Judicial Magistrate, Hazaribagh, by which congnizance has been taken against the petitioner under Sec. 7 of the Essential Commodities Act in connection with Barhi P.S.Case No.290 of 2011 corresponding to G.R.Case No.2792 of 2011, pending in the court of learned Judicial Magistrate, Hazaribagh.

(3.) The case was lodged alleging therein that on the basis of written report of Supply Inspector cum Incharge Block Supply Officer, Barhi dtd. 16/10/2011 in which he has alleged that rice 736 bags weighing about 366.20 quintals and wheat 97 bags weighing about 47.85 quintals recovered from the house cum godown of the petitioner. On suspicion of black marketing a case was lodged as against the petitioner for offence under Sec. 7 of the Essential Commodities Act.