RANJIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The only allegation as against the petitioner is that although customer purchased articles worth Rs. 9.51 but the petitioner charged a sum of Rs. 10 from him. In the charge sheet another allegation made out as against the petitioner was that no cash memo was also issued to the customers concerned.

(2.) Mr. P.D. Agarwal submitted that cash memo was required to be issued under provision of Bihar Trade Articles (Licences Unification) Order, 1984 for sale of the article of the valued more than Rs. 25. So far as the other allegation is concerned, learned counsel submitted that no court should take cognizance in relation thereto.

(3.) The contention of the learned counsel appears to be correct, in view of the maxim, Deminimis Non-Curat Lex. It is evident that law does not take cognizance of a trivial offence. Section 95 of the Indian Penal Code also deals with such matter.