- (1.) BY Court. -Anil Kumar, the sole respondent herein was holding a wholesale dealer's license for carrying on business in edible oil, sugar and food grains etc. in the name and style of M/s. Sat yam Enterprises at Barhi, within Hazaribagh district.
(2.) ON 3.10.1997, on inspection of his business premises, an First Information Report was lodged against him, for the alleged offence under section 7 of the Essential Commodities Act, (hereinafter referred to as the 'Act') read with section 33(5) of the Bihar Finance Act and section 120B of the Indian Penal Code, on which Barhi P .S. Case No. 117 of 1997 was registered. Several articles were seized at the said business premises, under clause 30 of the Bihar Trade Articles (Licenses Unification) Order, 1984 and confiscation case no. 42 of 1997 was initiated in respect of those articles, under section 6(a) of the Act.
(3.) BY order dated 20.11.1997, the Deputy Commissioner, Hazaribagh confiscated the seized articles/goods and directed the Sub -divisional Officer to sell the same and deposit the sale price in the Government Treasury.;