- (1.) The petitioner Pawan Kumar Burnwal has preferred this petition for quashing the cognizance order impugned dated 10/3/2004 passed by Sub-divisional Judicial Magistrate, Bermo at Tenughat whereby and whereunder cognizance of the offence was taken under Section 7 of the Essential Commodities Act against the peti tioner in Nawadih Police Station Case No. 133 of 2003, corresponding to G.R.No. 964 of 2003.
(2.) The prosecution story is that the in formant Sanjay Vidyarthi Officer-in-Charge, Nawadih Police Station with the police party intercepted a Tata 407 truck in the night on 26-12-2003 on chase and one Anil Marandi was arrested being the driver of the said Tata 407 truck, vide registration No. BR-13G-7292. He confessed that he had loaded 75 bags of wheat from the fair price shop of Amrit Mahto, Indradeo Mahto and Mukund Sao of village Hariadih at the instance of truck owner Rajendra Prasad to be sold in the black market. The truck with the 75 bags of wheat loaded thereon was seized in presence of the witnesses. It was further gath ered by the informant that the bags of wheat was loaded from the licensee shop of the petitioner Pawan Kumar Burnwal, son of the accused Balmukund Sao. The petitioner was also arrested in course of investigation of the case after some time, though the occur rence took place on 26-12-2003.
(3.) Learned counsel for the petitioner sub mitted that the petitioner is a licensee of fair price shop, vide licence No. 3 of 2003. The shop of the petitioner was regularly checked by the supply authorities. During checking on 2-1 -2004 subsequent to the alleged occurrence it was found that 16.08 quintals of wheat allotted to the petitioner's shop had been properly distributed to which a certifi cate was issued, vide Annexure 2 and 2/A of the petition. The prosecution failed to establish that the seized bags of wheat were the part of the stock of the petitioner and the petitioner had no concern at all either with the truck or bags of wheat loaded thereon. As a matter of fact, the wheat bags in question were being carried from Sasaram and the Sales Tax Officer of Sasaram Anchal had, on being asked by the Court, sent his report to the Sub-divisional Judicial Magistrate, Berma at Tenughat, Annexure 3 and it was reported therein, vide letter No. 623 dated 16-1-2004 that the truck No. BR-13G-7292 was carrying 81 bags of wheat from Sasaram to Goniyati against valid permit and that it was purchased by one Rajendra Prasad from M/s. Ram Rahim Bhandar, Shivsagar, Rohtas. In this manner Annex ure 3 is clear that the petitioner is not at all concerned either with the 81 bags of wheat or the Tata truck aforesaid.;