Chandrashekhar, J. - (1.) Seeking quashing of order dated 19.11.2007 whereby, the Chief Judicial Magistrate, Simdega took cognizance of the offence in Simdega PS Case No.168 of 2006 corresponding to G.R. Case No. 02 of 2007, the applicant has filed the present Criminal Miscellaneous Petition under Section 482 Cr.P.C.
(2.) Heard.
(3.) The learned counsel for the applicant submits that the applicant is a Contractor of Bazar Samittee and the only allegation against him is that he issued receipt on realisation of market fee. It is contended that on bare perusal of the allegations against the applicant, offence under Section 7 of the Essential Commodities Act is not made out against him.;