- (1.) BY the Court. -1.Heard learned counsel appearing for the petitioners and the learned counsel appearing for the State.
(2.) IN spite of opportunity being given, no counter affidavit has been filed on behalf of the State. This application has been filed under Section 482, Cr.P.C. for quashing of the order dated 07.07.2010 passed by learned Chief Judicial Magistrate, Chatra in Hunterganj P.S. Case No.89 of 2008 (G.R. No.661 of 2008) whereby and whereunder the cognizance of the offence was taken against the petitioners under Section 7 of the E.C. Act and also under Section 1208 of the Indian Penal Code.
(3.) THE facts giving rise this application are that when the informant -Block Supply Inspector, Hunterganj, Chatra inspected the house of the petitioner, Arun Kumar Singh he found 150 Quintals of Wheat stored in his house, which was suspected to have been belonging to FCI and were meant to be distributed among the beneficiary of the scheme of Antodaya. On such allegation, case was lodged against the petitioner Arun Kumar Singh as well as other accused person including Kameshwar Singh, who has been alleged to have had kept the wheat in the house of Arun Kumar Singh.;