(1.) Heard Mr. Nilesh Kumar, learned counsel appearing for the petitioner and Mr. Shailesh Kumar Sinha, learned A.P.P. for the State.
(2.) This petition has been filed for quashing of the entire criminal proceeding/prosecution including the First Information Report, in connection with Barhi P.S. Case No. 319 of 2015, corresponding to G.R. No. 4499 of 2015, lodged for the offences under Sec. 7 of the Essential Commodities Act, pending in the court of learned S.D.J.M., Hazaribagh.
(3.) On the written report of one Chandra Shekhar Singh, Supply Inspector dtd. 24/10/2015, in which it has been alleged that on 24/10/2015 at about 4 PM the business premises of the petitioner was searched and from his premises Mustard Oil and Refined Oil total 787.76 quintals recovered. It has been alleged that the said quantity is more than the storage limit fixed by the authority dtd. 19/10/2015 and accordingly, he has lodged this case against the petitioner and prepared a seizure list and the letter dtd. 19/10/2015 issued vide letter No. 4985/2015.