SURESH KUMAR S/O BAIJU PRASAD OF DHARAM SAMAJ CHOWK P S CHHATAUNI DISTRICT-EAST CHAMPARAN MOTIHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Sanjeet Deokuliar, learned counsel for the petitioner and Mr. Jharkhandi Upadhayay, learned A.P.P. for the State.

(2.) THE petitioner has filed the present application under Section 482 of the Code of Criminal Procedure and has prayed for quashing of the F.I.R. of Chiraiya P.S. Case No. 161 of 2006 instituted under Section 7 of the Essential Commodities Act.