CHARAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurav Kumar, learned counsel for the petitioner and Mr. Vishwanath Roy, learned counsel for the State.

(2.) This petition has been filed for quashing of the entire criminal proceeding of Weight and Measurement Case No.13 of 2013 including the order taking cognizance dtd. 21/8/2013, whereby, cognizance has been taken under Sec. 25 of the Legal Metrology Act, 2009, pending in the Court of the learned Sub Divisional Judicial Magistrate, Bermo at Tenughat.

(3.) The case was filed alleging therein that in the Electronic Weighbridge of S.D.Q.I., Kalyani Project, Turio of Central Coalfields Limited, an inspection was conducted by the Department and it was found that verification certificate and test weights were not found there. It was further alleged that an error was found in the weighbridge as a result of which, prosecution was launched by the Department concerned.