ABDUL BARI BISWAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioners are accused for the offence under Section 7 of the Essential Commodities Act read with Section 120b of the Indian penal Code.

(2.) HEARD learned counsel for the petitioners and learned counsel for the State.

(3.) IT is submitted on behalf of the petitioners that petitioner No. 1 happens to be the driver of the tractor seized in this case while the remaining two petitioners are staff of co-accused Surendra Agrawal and as a matter of fact, they do not have any concern whatsoever with the food-grains which have been seized in this case since admittedly the food-grains belong to co-accused Surendra Agarwal.