- (1.) Supplementary affidavit filed by the petitioner is taken on record.
(2.) Heard Mr.A.M.Faridi, learned counsel for the petitioner and Mr.Rajendra Kumar Dwivedi, learned Additional Government Advocate for the opposite parties.
(3.) The petitioner has challenged the proceedings of Criminal Case No. 502 of 2011, arising out of case Crime No. 2135 of 2009, under Section 3/7 Essential Commodities Act, Police Station Bhinga, district Shrawasti, pending before the court of Chief Judicial Magistrate, Shrawasti.;