VIJAY PARASRAM PURIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this application the petitioner has prayed for quashing the entire criminal proceedings instituted in connection with Ratu P.S. Case No. 176 of 2015 which has been instituted under Section 7 of the Essential Commodities Act.

(2.) The allegation which has been made in the First Information Report instituted by the Block Supply Officer, Chanho is to the effect that in terms of the direction of the Sub Divisional Officer the premises of Maruti Eastern Food Industries, Ratu was searched on 21.10.2015. Recovery of huge quantity of pulses were made and it was alleged that since excess quantity of pulses over and above the storage limit of 500 quintal were kept in the premises, the petitioner has committed an offence under Section 7 of the Essential Commodities Act.

(3.) Heard Mr. Nilesh Kumar, learned counsel appearing for the petitioner and Mr. Ashish Jha, learned A.P.P. for the State.