Rongon Mukhopadhyay, J. - (1.) HEARD learned counsel for the parties.
(2.) IN this application, the petitioner has prayed for quashing the entire criminal proceedings including the order dated 30.5.2001, passed by learned Chief Judicial Magistrate, Dhanbad in W.M. Case No. 495 of 2001, by which cognizance for the offence under section 47 of the Standards of Weights and Measures (Enforcement) Act, 1985 (The Act for short) has been taken against the petitioner. The prosecution story as would appear from the complaint instituted by the opposite party No. 2, who is the Inspector, Weights and Measures, is that the weights and measures in E.J. Area, Sudamdih of M/s Bharat Coking Coal Limited have not been reverified up to 30.6.2002 as required under Sub -section 2 of section 24 of the Act.
(3.) AFTER submission of the aforesaid complaint, the learned Chief Judicial Magistrate, Dhanbad vide order dated 30.5.2001 was pleased to take cognizance for the offence punishable under section 47 of the Act.;