Rongon Mukhopadhyay, J. - (1.) Heard Mr. Bibhash Kr. Sinha, learned counsel appearing on behalf of the petitioner and Mr. Pankaj Kumar, learned counsel appearing on behalf of the State.
(2.) It appears that inspite of repeated opportunities, no counter affidavit has been filed on behalf of the State.
(3.) In this application, the petitioner has prayed for quashing the entire criminal proceedings in connection with Potka P.S. Case No. 91 of 2010 corresponding to G. R. No. 3211 of 2010 including the order dated 18.02.2011 passed by the learned S.D.J.M., Jamshedpur, whereby and where under, cognizance has been taken for the offence punishable under Section 7 of the Essential Commodities Act as well as order dated 17.07.2013 passed by learned S.D.J.M., Jamshedpur whereby the application filed on behalf of the petitioner under Section 258 of the Criminal Procedure Code has been rejected.;