- (1.) As the common questions of fact and law are involved in both these cases, they are taken together and are being disposed of by this common order.
(2.) Heard learned counsel for the petitioners and the learned counsels for the State, who represent both the opposite parties.
(3.) The petitioners in Cr.M.P. No. 636 of 2003 are M/s K.L. Bhasin & Company and its proprietors, who are running the petrol pump in Bokaro, and they have challenged the order dated 3.4.2002 passed by the learned Chief Judicial Magistrate, Bokaro, in W.M. Case No. 4 of 2002, whereby the court below has taken cognizance against the petitioners for the offence under Section 39(2) of the Standards of Weights and Measures (Enforcement) Act, 1985, (herein after referred to as the 'Act'), on the basis of the prosecution report submitted against them by the Inspector of Weights and Measures, Chas, Bokaro. The petitioners have also prayed for quashing the prosecution report in the said case.;