- (1.) In this application, the petitioner has prayed for quashing the entire criminal proceeding in connection with Giridih (M) P.S. Case No. 25 of 2014, including the order dated 30.8.2014, passed by the learned S.D.J.M, Giridih, by which cognizance was taken for the offence punishable under section 7 of the Essential Commodities Act.
(2.) An FIR was instituted, in which it was alleged that a vehicle was intercepted, which was going from Jamua to Giridih and 17 bags of rice loaded in the said vehicle were seized. It has further been alleged that the driver had disclosed that the rice was being transported to the house of the petitioner for the purposes of black marketing.
(3.) Based on the aforesaid allegations, Giridih ( M) P.S. Case no. 25 of 2014 was instituted. Investigation revealed the allegation to be true and pursuant to submission of chargesheet, cognizance was taken by the learned S.D.J.M, Giridih on 30.08.2014 for the offence punishable under section 7 of the Essential Commodities Act.;