KANCHAN @ KANCHAN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) In the present case, vide order dated 1.4.2014, three weeks' time was granted to the State to take instruction and file a counter affidavit. On 27.11.2014, four weeks' further time was granted to the counsel for the State to take instruction and file the counter affidavit, but no counter affidavit has been filed in spite of the order, as indicated above.

(3.) In the present application, the petitioner has prayed for quashing the order dated 27.05.2013, passed by learned Chief Judicial Magistrate, Ranchi, by which cognizance has been taken for the offence under clause 3(i) of Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order 2000 (Order in short) in connection with Kotwali P.S. Case No. 238/2013, corresponding to G.R. Case No. 1553/2013.