CHANDRASHEKHAR,J. - (1.) Heard the learned counsels appearing for the parties and perused the documents on record.
(2.) Petitioner has been made an accused registered under sections 420, 120B I.P.C and under section 7 E.C Act and 4 L.P.G. Regulation Supply and Distribution Order, 2000.
(3.) On the allegation that the petitioner had indulged in black­marketing of gas cylinder, he has been implicated in this case. The petitioner is in judicial custody since 14.06.2017. He is said to be the proprietor of distribution company­Kailash Gas Agency, Madhupur.;