- (1.) This is an application under Section 482 of Criminal Procedure Code at the instance of the accused Ram Abatar Agarwala seeking to quash the proceeding of E.C. Case No. 40 of 1999 arising out of Raghunathgang Police Station Case No. 138 of 1999 dated 25.6.99 under Section 7(1)(a) (ii) of the Act X/55 pending before the Court of Learned Judge, Special Court. E.C. Act. Murshidabad.
(2.) The short facts leading to the filing of the present revisional application may be stated as under : Ram Abatar Agarwala, the petitioner herein, is one of the partners of Satva Narayan Rice and Atta Mills situated at Gazole, in the district of Malda. The petitioner's firm is having valid rice licence being Licence No. 18/GL1B-2/98 which was valid upto 17.12.99.
(3.) One Bimal Kumar Saha, Sub-Inspector of Police, DEO), Dhulian lodged a written complaint to the Officer-in-Charge, Raghunathganj Police Station that on 25.6.99 at about 11-15 hrs, he along with W.C. 25, Dastur Azim and force had been to Omarpur More on NH 34 under Raghunathganj Police Station for holding raid against the illegal Rice Traders and intercepted one Lorry being No. WMK-7277 which was proceeding from Farakka side to Moregram side.;