@JUDGMENTTAG-ORDER
Lakshman Uraon, J.@mdashHeard the learned Counsel for the parties.
2. Learned Counsel for the petitioners submitted that the petitioner was not given notice for verification of Weights and Measures. It was also submitted that even if the allegation made in the prosecution report are taken to be correct and also it is found that the date for reverification expired on 31.3.2000* and just one month before the date of inspection as last verification was done on 18.2.1999*.
3. Learned Counsel for the petitioner referred Section 47 of the Weights and Measures (Enforcement) Act. which provides penalty upto fine of Rs. 500/- and for the second or subsequent offence, with imprisonment for a term which may extend to one year and also with fine.
4. As the petitioners were not given proper notice for verification of weights and measures and they have been prosecuted u/s 47 of the said Act, this application is allowed a id order taking cognizance dated 30.1.2001 passed by the Chief Judicial Magistrate. Dhanbad in connection with W.M. Case No. 143 of 2001 (T.R. No. 149/01) is quashed.
